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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2)(d) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(d)forms in which complaints may be made and the affidavits which may accompany such complaint and the fees if any which may be charged in respect thereof;