Section 34 in The Jammu and Kashmir Housing Board Act, 1976
34. Duties of the Tribunal.
- It shall be the duty of the Tribunal to-(a)decide whether any compensation is pay able under section 21 ;(b)decide the amount of compensation in matters referred to it under section 22 ;(c)decide disputes relating to betterment charges referred to it under section 28 ;(d)decide disputes relating to the reconstitution of plots referred to it under section 32 and the amount of compensation to be awarded in consequence thereof;(e)decide such other matters as may be prescribed by rules made in this behalf.
