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State of Jammu-Kashmir - Section

Section 33 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

33. Recovery of arrears.

- Any sum due to the Government or to the Custodian under the provisions of this Act may be recovered [as if it were an arrear] [Substituted by Act XXIII of Svt. 2007 for 'as arrears'.] of land revenue.