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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(l) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(l)the nature of cases and the circumstances in which the Custodian may refer an applicant under section 15 to a Civil Court;