Section 30(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for[***] [Clause (a) omitted by Act No. II of 2011, dt. 19.1.2011.](a)[] [Clause (b) renumbered as (a) by Act No. 11 of 2011, dt. 19.1.2011.] the matters in respect of which the Accountability Commission shall have powers of a civil court under clause (b) of sub-section (1) of section 14;(b)[] [Clause (c) renumbered as (b) by Act No. II of 2011, dt. 19.1.2011.] the other purposes in relation to disclosure of any information or evidence to be prescribed under clause (c) of sub-section (2) of section 19; or(c)[] [Clause (d) renumbered as (c) by Act No. II of 2011, dt. 19.1.2011.] any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the State Government, necessary for the proper implementation of this Act.
