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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(3) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(3)An order made by the Appellate Tribunal under this Act shall be executable by it as a decree of civil court and, for this purpose, the Appellate Tribunal shall have all the powers of a civil court.