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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(3) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(3)Any person convicted on a trial held under this section may appeal to the High Court which shall be heard and decided by a Division Bench of the High Court.