Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(4) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002 (4)"Chairperson" means the Chairperson of the Accountability Commission appointed under clause (a) of sub-section (2) of section 3;
