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 0] [Section 24] [Entire Act] State of Assam - Subsection Section 24(3) in The Assam Evacuee Property Act, 1951 (3)If no objections as aforesaid are received within the date specified in such notice, the Committee shall make an order that the management of the evacuee property is restored to the applicant.
