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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(4)Any officer, agency or person whose services are utilized under sub-section (1) shall act under the directions of the Accountability Commission and they may be paid such remuneration and expenses as may be allowed by the Accountability Commission.