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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(2)Property of such persons shall vest in the Custodian from the date of the order passed under sub-section (1) and for the purposes of this Act shall be treated as evacuee property.] [Section 41 inserted by Act XXIII of Svt. 2007.]