Section 56(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 56(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)no decision of the Custodian of evacuee property (hereinafter in this section referred to as the Custodian) in relation to title to any land vested in him as evacuee property under the provisions of the Jammu and Kashmir State Evacuees (Administration of Property) Act, Svt. 2006, shall be called in question and varied or reversed by any officer or authority under this Act ; and

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State of Jammu-Kashmir - Subsection

Section 56(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962