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State of Jammu-Kashmir - Section

Section 33 in The Jammu and Kashmir Housing Board Act, 1976

33. Constitution of the Tribunal.

(1)The Tribunal shall consist of President and two assessors. The President and assessors shall be appointed by the Government.
(2)Each assessor of the Tribunal shall receive such remuneration as the Government may determine. The remuneration shall be paid by the Board to the President of the Tribunal for distribution.