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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir Control of Building Operations Act, 1988

(2)Where any erection, re-erection or work or any premises in which any erection, re-erection or work is being carried out, has or, have been sealed, the authority concerned may for the purpose of demolishing such erection or work in accordance with the provisions of this Act, order such seal to be removed.