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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(1)(a) in The Jammu and Kashmir Housing Board Act, 1976

(a)if there is any disagreement between the President and the assessors of the Tribunal on a point of fact, the opinion of the majority shall prevail; and