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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1)(ii) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(ii)[ to question the legality of any action taken by the Custodian General or the Custodian under this Act;] [Clause (ii) substituted by Act XXIII of Svt. 2007.]