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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(6) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(6)The Appellate Tribunal may, for the purpose of examining the legality or propriety or correctness of any order or decision of the Authority or the adjudicating officer, on its own motion or otherwise, call for the records relevant to deposing of such appeal and make such orders as it thinks fit.