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

State of Jammu-Kashmir - Subsection

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

(ll)[ allow any displaced person or an authorised allottee to raise farm-hut on an area not exceeding three marlas on the evacuee land allotted to him. [Inserted by Act XV of 1978. section 2.]