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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(q) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(q)the form in which any notice under this Act may be issued and the manner of its service and publication or the form in which any demand may be made by the Custodian;