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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(2)When the Chairperson is unable to discharge his functions owing to absence on leave or otherwise a Member authorised by Governor, by notification, shall discharge the functions of the Chairperson until the date on which the Chairperson resumes his duties.