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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(2)(z) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(z)any other powers of the Tribunal under clause (g) of sub-section (4) of section 53 ;
(za)the powers of the Chairperson of the Appellate Tribunal under section 54 ;
(zb)the terms and conditions and the payment of such sum for compounding of the offences under section 70 ;
(zc)the manner of inquiry under sub-section (1) of section 71 ;
(zd)the form to be specified in which the Authority shall prepare a budget, maintain proper accounts and other relevant records and prepare an annual statement of accounts under sub-section (1) of section 77 ;
(ze)the form in which and time at which the Authority shall prepare an annual report under sub-section (1) of section 78 ;
(zf)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules.