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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(5) in Jammu and Kashmir Wakafs Act, 2001

(5)Where an erection or work has been demolished, the Chairman, Tehsil Committee, may, by order, require the person concerned to pay the expenses of such demolition within such time and in such member of installments as may be specified in the order.