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

State of Jammu-Kashmir - Subsection

Section 19(i) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(i)for the purpose of obtaining an allotment or Jease of any evacuee property, makes a declaration or statement which is false or which he either knows or has reason to believe to be false or does not believe to be true, or