Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] State of West Bengal - Subsection Section 1(4) in The West Bengal Evacuee Property Act, 1951 (4)It shall not apply to any property acquired or requisitioned by the State Government for the purposes of the State or for any public purpose.
