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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(1) in The Assam Evacuee Property Act, 1951

(1)Any expenses incurred by the Deputy Commissioner in the exercise or discharge of any powers, duties or functions under this Act or the rules made thereunder in respect of any evacuee property and any such expenses may be recouped by the Deputy Commissioner out of such receipts.