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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(1) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(1)The Appellate Tribunal shall not be bound by the procedure laid down in Code of Civil Procedure, Samvat 1977 but shall be guided by the principles of natural justice.