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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(b)"Custodian" means the Custodian or Custodians for the State or part thereof and includes any Additional, Deputy or Assistant Custodian of evacuee property appointed for the State or part thereof;