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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(2)Every managing officer or managing corporation selling any immovable property by public auction under sub-section (1) shall be deemed to be a Revenue Officer within the meaning of sub-section (4) of Section 89 of the Indian Registration Act, 1908 (XVI of 1908)