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

State of Jammu-Kashmir - Subsection

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

(a)an appeal against the order of the Custodian under subsection (1), shall lie to the Custodian General within a period of 30 days from the date of issue of such order;