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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(3) in The Jammu and Kashmir Housing Board Act, 1976

(3)If any difference of opinion arises between the Board and the Municipality in respect of any matter referred to in the foregoing provisions of this section, the matter shall be referred to the Government whose decision shall be final.