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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(v) in The Jammu and Kashmir Apartment Ownership Act, 1989

(v)"property" means the land, the malty-stored building, all improvements and structures thereon, add all easements, rights and appurtenances belonging thereto, and all articles of personal property intended for use in connection therewith.