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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(b) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(b)an officer equivalent to the rank of an aforesaid officer of the Government or where it is not possible to specify an officer of such equivalent rank, such executive officer as may be appointed by the statutory authority in the case of an offence in relation to the public premises specified in sub-clause (2) of clause (d) of section 2;