Section 39(2)(c) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(c) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(c)the manner in which evacuee properties which have vested in the Custodian may be notified;

(cc)[ the manner in which the land or property may be notified for acquisition purposes;] [Inserted by Act XIX of 1987, section 10.]