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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(o) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(o)the form and the manner in which and the time within which appeals and application for revision may be preferred under section 30 and the fees payable in respect thereof;