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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(b) in Jammu and Kashmir Ombudsman for Panchayats Act, 2014

(b)"action" means administrative action taken by way of decision, recommendation, resolution or finding or in execution thereof or in exercise of administrative or legal functions or in any other manner and includes wilful failure in taking action or omission to act. All other expressions relating to such action shall be construed accordingly ;