Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act] State of Jammu-Kashmir - Subsection Section 39(2)(n) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006 (n)the nature of cases in which and the circumstances under which the Custodian may confirm or refuse to confirm a transfer under section 25;