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[Cites 0, Cited by 0] [Section 24A(4)] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(4)(c) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(c)"evacuee property" has the meaning assigned to it in the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954) and includes evacuee property acquired by the Central Government under section 12 of that Act.]