Section 53(21)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 53(21)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(21)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001

(c)Where a claim or an objection is preferred, the party against whom an order is made may institute a suit within six months from the date of the order to establish the right which he claims against the property in dispute, but, subject to the outcome of such suit, if any, the order shall be conclusive.

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State of Jammu-Kashmir - Subsection

Section 53(21)(c) in Jammu and Kashmir Co-operative Societies Rules, 2001