Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(2) in The Bihar Evacuee Property (Management) Act 1953

(2)Where under sub-section (1) any property has vested in the Committee, neither the date of the evacuee nor the fact of the evacuee ceasing to be an evacuee thereafter shall affect the vesting or render invalid anything done in consequence thereof.