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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(2)(h) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(h)the manner in which appeals may be preferred and the procedure to be followed in appeals;