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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(2)(d) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(d)the value of the claimant's property and any income derived from such property, or from the claimants own earnings or from any other source ;