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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2) in The Jammu and Kashmir State Town Planning Act, 1963

(2)Notwithstanding anything to the contrary contained in this Act, the prescribed authority shall cause notice to be affixed on the outer door or some conspicuous part of the building whereupon the notice shall be deemed to have been duly served upon such person.