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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jharkhand - Subsection

Section 28(1) in The Bihar Evacuee Property (Management) Act 1953

(1)If in any suit or proceeding it appears to the Civil or Revenue Court that a question relating to the property of an evacuee is involved, the Court shall not proceed to determine that question until after notice has been given to the Committee.