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[Cites 0, Cited by 0] [Section 52D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52D(2) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(2)The authority shall also have power to issue a commission to such person as it considers fit for local investigation which may be requisite or proper for the purpose of elucidating any matter which is the subject of inquiry or of ascertaining the market value of any property.