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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(e) in Jammu and Kashmir Wakafs Act, 2001

(e)"encroachment" includes anything done, prejudicial to the soundness or safety of the property or reducing value thereof or impairing any easement or hereditament or addition to any material structure or excavation of any basement or cellar without first obtaining the permission from the authority ;