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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1) in The Assam Evacuee Property Act, 1951

(1)Notwithstanding any other provisions of this Act, the Committee shall have in respect of any evacuee property of an evacuee vested in it, only such rights, interests and powers and liabilities as the evacuee had over such property.