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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(f) in The Assam Evacuee Property Act, 1951

(f)"evacuee" means a person ordinarily resident in Assam who, on account of communal disturbances, on the fear of sub-disturbances leaves, or has after the 15th August, 1947 left Assam, for any place in Pakistan and also includes his legal heir ;