Section 9 in The Jammu and Kashmir Charitable Endowments Act, 1989
9. Annual publication of list of property vested in Treasurer.
- A Treasurer of Charitable Endowment shall cause to be published annually in the Government Gazette at such time as the Government may direct a list of all properties for the time being vested in him under this Act, and an abstract of all accounts kept by him under sub-section (2) of the last foregoing section.
