Section 52 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
52. Appeal and revision.
- The powers conferred on a High Court of Jammu and Kashmir under Chapter XXXI or XXXII of the Code of Criminal Procedure, Samvat, 1989 shall mutatis mutandis apply with respect to the orders passed the Special Court designated under section 50 of the Act as if it were Court of Sessions.
