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[Cites 0, Cited by 3] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1) in The Evacuee Interest (Separation) Act, 1951

(1)Any person claiming an interest in a composite property may, within sixty days of the date of the issue of the general notice or service of individual notice under section 6, whichever is later, submit to the competent officer a statement of his claim in writing and signed and verified in the prescribed manner.