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

(k)pay with previous sanction of the Government to the evacuee or to any member of his family or to any other person as in the opinion of the Custodian is entitled thereto any sums of money [out of the funds in his possession;] [Added Act XXIII of Svt. 2007.]

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State of Jammu-Kashmir - Subsection

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