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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(3) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(3)[ The competent authority shall examine the report forwarded to it under sub-section (1) and take such action as it may deem fit on receipt of the report.