Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25A(3)] [Section 25A] [Entire Act] State of Jammu-Kashmir - Subsection Section 25A(3)(c) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 (c)the permission to the sale of the property has to be rejected for any other reason.