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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(2)(b) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(b)no court shall enforce a decree or order directing the refund of any rent or damages or costs recovered under the Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1959 merely on the ground that the said Act has been repealed.