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[Cites 0, Cited by 0] [Section 52D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52D(3) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)

(3)The person directed to execute a commission for any purpose under this section shall have all the powers of a commissioner appointed by a Civil Court in pursuance of the provisions of Order XXVI of the Code of Civil Procedure, Samvat 1977.