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 2] [Entire Act] State of Assam - Subsection Section 2(4) in The Assam Displaced Persons (Rehabilitation Loans) Act, 1951 (4)in relation to a person displaced or compelled to leave his place of residence in any area now forming part of India, means the 1st day of January, 1953.
