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[Cites 0, Cited by 0] [Section 128] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 128(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)For the purpose of obtaining a partial remission or refund of tax, the owner of a building composed of separate tenements may request the Commissioner, at the time of the assessment list in addition to the reteable value of each separate tenement.