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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(3) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(3)On receiving an application under sub-section (2), the Custodian shall hold a summary inquiry in the prescribed manner, take such evidence as may be produced and pass an order, stating the reasons therefor, either rejecting the application or allowing it wholly or in part.