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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(l) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(l)'public institution' includes any educational institution maintained out of state funds or aid received out of state funds or free hostel attached to such educational institution, library, a Government Hospital, charitable dispensary, orphanage, disabled home and destitute home;