Section 6(1)(b) in The Assam Evacuee Property Act, 1951

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(1)(b) in The Assam Evacuee Property Act, 1951

(b)where a Deputy Commissioner's order has been made in respect of any of his evacuee property and such property is in the wrongful use or occupation of any person-for the cancellation of such order and for the delivery of possession of such property ; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 6(1)(b) in The Assam Evacuee Property Act, 1951