Section 9(2)(e) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2)(e) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(e)complete any building which has vested in him requires to be completed;

(ee)[ improve with the previous sanction of the Government any evacuee property; [Clause (ee) inserted by Act XXXVI of Svt. 2011.]