Section 32A(9)(b) in The Jammu And Kashmir Public Security Act, 2003

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State of Jammu-Kashmir - Subsection

Section 32A(9)(b) in The Jammu And Kashmir Public Security Act, 2003

(b)direct that the owner, occupier, or person in possession of the property shall not without the permission of the Government dispose of it or where the property is building structurally alter it or where the property is movable, remove it from the premises in which it is kept till expiry of such reasonable period as may be specified in the order.

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State of Jammu-Kashmir - Subsection

Section 32A(9)(b) in The Jammu And Kashmir Public Security Act, 2003