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] [Entire Act] State of Assam - Section Section 3 in The Assam Evacuee Property Act, 1951 3. Evacuee property. - Every property in Assam in which an evacuee has right or interest other than-(a)property in charge of the Court of Wards ; and(b)property covered by an annual patta in a tribal belt or tribal block is hereby declared to be evacuee property.
