Section 30(1)(c) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

(c)[ to the High Court, against the order of the Custodian General : [Clause (c) with proviso inserted by Act XXIII of Svt. 2007.]

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