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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(1) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(1)The Custodian may, from time to time, notify, either by publication in the Jammu and Kashmir Government Gazette or in such other manner as may be prescribed, evacuee properties which have vested in him under this Act.