Section 23(2)(a) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

(a)the form of any notice required or authorised to be given under this Act and the manner in which it may be served;

Legal Document View