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[Cites 0, Cited by 15] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in Administration of Evacuee Property Act, 1950

(3)The Custodian shall, from time to time, notify, either by publication in the Official Gazette or in such other manner as may be prescribed, all properties declared by him to be evacuee properties under sub-section (1).