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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2)(a) in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968

(a)the procedure to be followed by the competent authority in making inquires under section 3 or section 7;