Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 129(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Any person dissatisfied with the decision of the Sale Officer in regard to the distribution of the residue may within thirty days from the communication to him of such decision, institute a suit a court having jurisdiction to establish his interest in the property.