Section 11 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
11. Provisions relating to complaints
(1) Subject to the provisions of this Act, a complaint may be made under this Act, to the Accountability Commission;[*] [Words "in the case of an allegation" omitted by Act No. II of 2011, dt. 19.1.2011.], by any person, [*] [Words "and in the case of a grievance, by a person aggrieved" omitted by Act No. II of 2011, dt. 19.1.2011.] :[***] [Proviso omitted by Act No. II of 2011, dt. 19.1.2011.](2)[ Every complaint shall be made in such form and in such manner and shall be accompanied by such affidavit as may be prescribed.] [Substituted by Act XV of 2004, dt. 19.3.2004.](3)[ The contents of the complaint shall not be made public till its,scrutiny by the Accountability Commission under section 12.] [Inserted by Act No. II of 2011, dt. 19.1.2011.]
