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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(4)(f) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(f)"statutory authority" in relation to the public premises referred to in clause (d) of this section means-
(i)in respect of the public premises referred to in item (i) of sub-clause (2) of that clause, the company or the subsidiary company, as the case may be, referred to therein,
(ii)in respect of the public premises referred to in item (ii) of sub-clause (2) of that clause, the corporation referred to therein,
(iii)in respect of the public premises referred to in sub-clause (3) of that clause, committee referred to in that sub-clause;