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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2)(b) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(b)The procedure by which the Tribunal shall deal with such petitions under sections 9, 10, and 11, of this Act;