Section 32A(11)(a) in The Jammu And Kashmir Public Security Act, 2003

[Cites 0, Cited by 0] [Section 32A(11)] [Section 32A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32A(11)(a) in The Jammu And Kashmir Public Security Act, 2003

(a)The Government may, at any time by order in writing, require the owner of any immovable property requisitioned under sub-section (1) to execute such repairs therein as it deems necessary and within such time as it may specify in the order.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 32A(11)(a) in The Jammu And Kashmir Public Security Act, 2003