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

State of Jammu-Kashmir - Subsection

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

(g)the circumstances in which, leases and allotments may be cancelled or terminated or the terms of any lease or agreement varied;