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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(2)(f) in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006

(f)the circumstances in which, and the conditions subject to which, the Custodian may sell any immovable property vested in him and the procedure governing the grant of leases and the period for which leases may be granted;