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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2)(h) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(h)institute, defend or continue any legal proceedings in any Civil or Revenue Court on behalf of the evacuee or refer any dispute between the evacuee and any other person to arbitration or compromise any claims, debts or liabilities on behalf of the evacuee;