Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3)(i) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(i)the Chairperson shall be the same as those of the Chief Justice of the High Court; and