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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(6) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(6)If the person concerned dissents from the assessment or fails to give the Authority the information required by sub-section (4) within the period specified therein, the matter shall be determined by arbitrators in the manner provided in the next following section.