Section 39(2)(p) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

(p)the fees payable to the Custodian for the management and disposal of any property vested in him and the manner in which such fees shall be paid;

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