Section 9(2)(m) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(2)(m) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(m)invest any money held by him in any of the securities approved by the Government or in the prescribed manner;

(mm)[ redeem in accordance with law any property held by a person as mortagee;] [Inserted by Act XXVII of 1975, section 2.]