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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(4) in The Police Act, Svt. 1983 [Jammu and Kashmir]

(4)Every declaration or assessment made or order passed by the District Magistrate under sub-section (2) shall be subject to revision by the Government but save as aforesaid shall be final.