Section 26(3)(a) in Administration of Evacuee Property Act, 1950

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Union of India - Subsection

Section 26(3)(a) in Administration of Evacuee Property Act, 1950

(a)where an appeal or any other proceeding in respect of such declaration is pending under this Act six months have elapsed from the date of the decision in such appeal or other proceeding, or

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Union of India - Subsection

Section 26(3)(a) in Administration of Evacuee Property Act, 1950