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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2)(j) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(j)incur any expenditure, including the payment of taxes, duties, ceases and rates to the Government or to any local authority or of any amounts due to any employee of the evacuee or of any debt due by the evacuee to any person;