Section 31 in Jammu and Kashmir Kahcharai Act, 1994
31. Refund of charges erroneously levied or paid.
- When Kahcharai due or charges which have been paid and of which repayment, wholly or in part, is claimed in consequence of the same having been paid through inadvertence error, mis-calculation or mis-construction, the claim shall not be entertained unless it is made within six months from the date of such payment and the amount involved is not less than a rupee.
