The Central Government may, by notification in the Official Gazette, appoint a Custodian of Enemy Property for Indian and one or more Deputy Custodians and Assistant Custodians or Enemy Property for such local areas as may be specified in the notification: Provided that the Custodian of Enemy Property for Indian and any Deputy Custodian or Assistant Custodian of Enemy Property appointed under the Defence of India Rules, 1962 1 [or the Defence of India Rules, 1971, as the case may be], shall be deemed to have been appointed under this section.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.