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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(2)Where any erection or work or any premises in which any erection or work is being carried on has or have been sealed, the estate officer may, for the purpose of demolishing such erection or work in accordance with the provisions of this Act, order such seal to be removed.