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

State of Jammu-Kashmir - Subsection

Section 2(2)(g) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(g)'grievance' includes a claim by a person that he sustained injustice or undue hardship in consequence of maladministration ; provided it shall not include any claim of an employee with respect to his service matter;