Section 23 in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
23. Power of authority to conduct inquiry, etc.
- The Initiating Officer, after obtaining prior approval of the Approving Authority, shall have power to conduct or cause to be conducted any inquiry or investigation in respect of any person, place, property, assets, documents, books of account or other documents, in respect of any other relevant matters under this Act.
