Section 19(2)(a) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

(a)for the purpose of any report to be made under this Act; or for the purposes of any action or proceeding to be taken on such report; or

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