Section 15(4) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(4)[ Where Accountability Commission is satisfied, by affidavit or otherwise, that the public functionary against whom a complaint is pending, with intent to frustrate the ultimate finding or destroy the evidence (a)is about to dispose of whole or any part of his property; or(b)is about to remove the whole or any part of his property from the State or the Country which is subject matter of complaint, the Commission shall exercise the same power as are conferred upon the Civil Court under Order 38, Rule 5 of the Code of Civil Procedure, 1977.]
