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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2)(a) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010

(a)all properties, funds and dues which are vested in, or realizable by the authority shall vest in, or be realizable by the Government ;