Section 17 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
17. Power of inspection
The Accountability Commission or any officer authorised by it shall have the power to inspect any office of the Government, local authority, corporation, [Government company or society] [Substituted for 'Government company, society, university as is referred to in sub-clauses (iv) to (vi) of clause (16)' by Act No. II of 2011, dt. 19.1.2011.] of section 2, in connection with preliminary inquiry or investigation of any complaint involving [***] [Words "a grievance" omitted by Act No. II of 2011, dt. 19.1.2011.] or an allegation under this Act.
