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State of Jammu-Kashmir - Section

Section 18 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

18. Penalty for causing damage to evacuee property.

- Any person who wilfully destroys or causes damage to any evacuee property or unlawfully converts to his own use shall be punishable with imprisonment of either description for a term which may extend to three years or with fine, or with both.