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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(6) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012

(6)The Rent Controller may exercise the powers of a Judicial Magistrate for the recovery of the fine under the provisions of the Code of Criminal Procedure, Samvat 1989 and the Rent Controller shall be deemed to be a Magistrate under the said Code for the purposes of such recovery.