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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(b) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(b)in the event of non-compliance of the order referred to in clause (a), or if in his opinion, taking over of immediate possession is warranted, for the purpose of forcibly taking over possession, requisition the service of any police officer to assist him and it shall be the duty of the officer to comply with the requisition.