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

State of Jammu-Kashmir - Subsection

Section 10A(5) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(5)If any person occupying any evacuee property refuses or fails to payment at the rate fixed under this section, the Custodian shall in the manner provided in section 7 evict that person from such property and take possession thereof.