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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2)(e) in The Assam Evacuee Property Act, 1951

(e)may make such measures as he considers necessary or expedient for the purposes of managing, protecting or preserving such property and may for such purposes do such acts and incur such expenses as may be necessary or incidental;