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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(5) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(5)[ The [Government] [Sub-section (5) inserted by Act XXXII of 1974, section 4.] shall, before making any order under this section obtain the approval of the Custodian General.]