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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(3) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(3)The estate officer shall cause every order made under subsection (1), or, as the case may be, under sub-section (2), to be affixed on the outer door, or some other conspicuous part, of the public premises.