Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25A(4) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(4)If the application' is not rejected under sub-section (3), the Government may grant the permission subject to such terms and conditions as it thinks fit.] [Inserted by Act XIX of 1987, section 7.]