Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(2)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)lands which are vested as evacuee property in the Custodian under the provisions of the Jammu and Kashmir 'State Evacuees' (Administration of Property) Act, Svt. 2006 are included in the holdings which are not vested in the Custodian as evacuee property, such land shall, on and from the date of the coming into force of the Consolidation Scheme, cease to be so vested in the Custodian and the provisions of the said Act shall thereupon cease to apply in relation thereto ; and