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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(f)"Property " means property of any kind, and includes any right or interest in such property, but does not include mere right to sue [* * * *] [Words 'or a cash deposit in a Bank' deleted by XXIII of Svt. 2007.];