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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(b) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(b)to [the Custodian General] [Substituted by Act XXIII of Svt 2007 for 'High Court'.], where the original [or appellate] [Inserted by Act XXIII of Svt 2007 for 'High Court'.] order has been passed by the Custodian, an Additional Custodian or an authorised Deputy Custodian;