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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(2) in The Jammu and Kashmir Housing Board Act, 1976

(2)Each assessor of the Tribunal shall receive such remuneration as the Government may determine. The remuneration shall be paid by the Board to the President of the Tribunal for distribution.