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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2) in The Jammu and Kashmir Apartment Ownership Act, 1989

(2)Neither the malty-stored building nor the property nor common areas and facilities referred to in sub-section (1), shall be deemed to be separate properties for the purpose of the levy of such taxes.