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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(2)(g) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(g)the rate at which interest shall be payable on arrears of rent specified in any order made under sub-section (1) of section 10 or damages assessed under sub-section (2) of that section;