Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 7(2)] [Section 7] [Entire Act] Union of India - Subsection Section 7(2)(f) in The Evacuee Interest (Separation) Act, 1951 (f)the order of preference in which the claimant desires to have his interest separated from that of the evacuee under section 10;