Section 27 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
27. Powers to remove encroachment on market yard.
- Any officer or servant of the market committee or the Board empowered by the Government in his behalf shall have power to remove any encroachment in any space in the market yard the expenses of such removal shall be paid by the person who has caused the said encroachment and shall be recovered in the same manner as arrears of land revenue.
