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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(3) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(3)An amount due to the Custodian in respect of any evacuee property acquired under this Act for any period prior to the date of the acquisition shall vest in and be payable to the Central Government and shall be recoverable by the managing officer or managing corporation from the person liable to pay the same.