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[Cites 0, Cited by 0] [Section 82(1)] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(1)(c) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(c)that circumstances exist which render it necessary in the public interest so to do, the Government may, by notification, supersede the Authority for such period, not exceeding six months, as may be specified in the notification and appoint a person or persons as it may deem it and direct such persons to exercise powers and discharge functions under this Act :