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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(4)(a) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(a)where the provisional attachment has been made under sub- section (3),-
(i)pass an order continuing the provisional attachment of the property with the prior approval of the Approving Authority, till the passing of the order by the Adjudicating Authority under sub-section (3) of section 26 ; or
(ii)revoke the provisional attachment of the property with the prior approval of the Approving Authority ;