Section 8(7)(ii) in The Jammu and Kashmir Apartment Ownership Act, 1989

[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(7)(ii) in The Jammu and Kashmir Apartment Ownership Act, 1989

(ii)where the finding of the lessee or the person authorises to inspect the land about any breach of the terms and conditions of any sub-lease in respect of the land or the amount of composition fees specified in the notice issued by the lessee are altered by the District Court on appeal or by any higher court on further appeal, in accordance with the decision of the District Court or such higher court as the case may be,

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State of Jammu-Kashmir - Subsection

Section 8(7)(ii) in The Jammu and Kashmir Apartment Ownership Act, 1989