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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in Jammu and Kashmir Ombudsman for Panchayats Act, 2014

(2)In addition to the functions enumerated in sub-section (1), the Ombudsman may pass interim order restraining the Panchayat from doing anything detrimental to the interest of the complainant if it is satisfied that a loss or injury will be caused to the complainant due to the alleged act.