Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Jammu-Kashmir - Subsection Section 36(2) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 (2)Such fees shall be payable out of the income or sale proceeds of such property and shall be a first charge on the property.
