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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(k) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(k)the nature of cases in which and the circumstances under which and the conditions subject to which certificates for restoration of property under section 14 may be issued;