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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(1)(iii) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)

(iii)a claim by a cooperative against a member, past member or the nominee, heir or legal representative of a deceased member for the delivery of possession to the cooperative of land or other Immovable property resumed by it for breach of the conditions of assignment or allotment of such land or other immovable property.