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 9(2)] [Section 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(2)(n) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 (n)delegate, by general or special order, all or any of his functions under this Act to such officers or persons as he thinks fit.