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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(2)When a person is served with a notice under sub-section (1), the burden of proving that he has been duly authorized to occupy public premises by the authority competent to do so shall be upon such person.