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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(2)(a) in The Jammu and Kashmir Development Act, 1970

(a)all properties, funds and dues which are vested in or realisable by, the Authority shall vest in, or be realisable by, the Government ;