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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(2) in The Jammu and Kashmir Housing Board Act, 1976

(2)On receipt of an appeal under sub-section (1) the Government may after calling for a report from the competent authority and after making such further inquiry, if any, as may be necessary, pass such order as it thinks fit and the order of the Government shall be final.