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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(e) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(e)the arrears of rent payable under sub-section (1) of section 10 or damages payable under sub-section (2), or interest payable under sub-section (3), of that section, or