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[Cites 0, Cited by 10] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in Administration of Evacuee Property Act, 1950

(2)The Custodian, Additional Custodian or Authorised Deputy Custodian ( but not a Deputy or an Assistant Custodian) may, after giving notice to the parties concerned, review his own order.