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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2) in The Jammu and Kashmir Housing Board Act, 1976

(2)After hearing such person or if such person fails to appear after the expiry of the period within which such person is required to appear before the Board, the board shall proceed to assess the amount of betterment charges.