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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(2)[ Every complaint shall be made in such form and in such manner and shall be accompanied by such affidavit as may be prescribed.] [Substituted by Act XV of 2004, dt. 19.3.2004.]