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State of Jammu-Kashmir - Section

Section 8 in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002

8. Property to be in the name of educational agency.

- Any property or assets owned, held or acquired by any person for or on behalf of any private college, shall for the purposes of this Act, be deemed to be the property of the educational agency notwithstanding that such property stands in the name of any individual.