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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(5) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(5)The Administrative Member may be removed from his office by an order of the Government on the grounds specified in sub-section (1) and in accordance with the procedure notified by the Government :Provided that the Administrative Member shall not be removed unless he has been given an opportunity of being heard in the matter.