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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir Fire Force Act, 1967

(2)When a notice as aforesaid is published in the Government Gazette, the property specified in such notice shall, on and from the beginning of the date on which the notice is so published, vest absolutely in the Government free from all encumbrances.