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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1)(iii) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(iii)in respect of any matter which the [Custodian General or the Custodian is] [Substituted by Act XXIII of Svt. 2007 for 'Custodian'.] empowered by or under this Act to-determine.