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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(2)(b) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(b)in lieu of such lands corresponding lands shall be included in holding which are vested in the Custodian as evacuee property and such lands shall on and from the date of coming into force of the Consolidation Scheme, be deemed to be evacuee property declared as such within the meaning of Jammu and Kashmir State Evacuees' (Administration of Property) Act. Svt. 2006, and be vested in the Custodian and the provisions of the said Act shall thereupon apply, so far as may be, in relation to such lands.