Section 21(4) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(4)The competent authority shall communicate to the Accountability Com-mission within a period of 90 days from the date of receipt of report the action taken or proposed to be taken on the recommendations.] [Sub-sections (3) to (6) substituted by Act No. II of 2011, dt. 19.1.2011.]
