Section 21(5) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(5)[] [Renumbered from (7) to (5) by Act No. II of 2011, dt. 19.1.2011.] Notwithstanding anything to the contrary contained in any other law for the time being in force(a)if any sanction is required under any law for taking cognizance of any case or for initiating any proceedings against any public functionary on the basis of the report of the Accountability Commission, the sanctioning authority shall take a decision within a period of three months from the date a copy of the report is received from the competent authority for such sanction and in the event of its failure to take a decision within the said period, it would be deemed that the sanction has been accorded and same shall be sufficient for taking cognizance of the case or initiation of such proceedings :Provided that the period shall stand extended to the extent required by the sanctioning authority for seeking further information from the Accountability Commission;(b)where a Court of competent jurisdiction finds that any public functionary has acquired any property, movable or immovable, or other assets illegally or through illegal means, such property or assets shall stand confiscated to the State free from all encumbrances and without any compensation to be utilised for a public purpose.
