Section 9(2)(l) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

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State of Jammu-Kashmir - Subsection

Section 9(2)(l) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(l)allot in accordance with any rules made in this behalf by the Government or transfer in any manner whatsoever any evacuee property, notwithstanding anything contained in any law or agreement to the contrary relating thereto :

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State of Jammu-Kashmir - Subsection

Section 9(2)(l) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006