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[Cites 0, Cited by 0] [Section 32A(11)] [Section 32A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32A(11)(b) in The Jammu And Kashmir Public Security Act, 2003

(b)If the owner fails to execute or complete such repairs within the time specified the Government may cause such repairs to be executed or completed and the cost thereof shall be recoverable from the owner as if it were an arrear of land revenue.