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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(4) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(4)[ For the purposes of this section Custodian means the Custodian appointed under section 4 for any Province of the State.] [Added by Act XIX of 1987, section 2.]