Section 21 — Omitted.
The Administrators-General Act, 1963
Effect of grant by the High Court of Jammu and Kashmir. Omitted by the Central Laws (Extension to Jammu and Kashmir) Act 1968 (25 of 1968), s. 2 and the Schedule (w.e.f. 15-8-1968).Open in Lexace · Ask the AI about this section