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[Cites 0, Cited by 0] [Section 10A(6)] [Section 10A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10A(6)(b) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(b)the Minister incharge of the Evacuee property Department may, at any time, either on his motion or on application made to him in this behalf, call for the record of any case in which the Custodian or Custodian General has passed an order and may pass such order as he thinks fit.