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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(3) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(3)The Administrator shall also take such measures, as the Government may direct, to dispose of the property which is vested in the Government under sub-section (3) of section 27, in such manner and subject to such conditions as may be prescribed.