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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1) in The West Bengal Evacuee Property Act, 1951

(1)An evacuee, whose property has vested in the Committee, may nevertheless at any time dispose of such property by sale, exchange, gift, mortgage (not being an usufructuary mortgage) or otherwise but not by way of lease.