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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(8) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(8)Where any case has been transferred under sub-section (7), the Rent Controller to whom the case has been transferred, subject to any special direction in the order of transfer, shall proceed from the stage at which it was transferred.