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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1)(d) in The Assam Evacuee Property Act, 1951

(d)where after the appointed day the evacuee has not returned to Assam, whether there is or is not a declaration by the evacuee of his intention not to return or whether there is or is not an application to the Committee to take charge of his property.