Section 52(2) in The Jammu and Kashmir Dissolution of Muslim Marriages Act, 1999 (1942 A.D.)
(2)Where the Registrar does not, within thirty days of the date he/she sent a letter in pursuance of sub-section (1) receive, an answer to the letter he/she shall, within fifteen days after the expiry of thirty days, send to the cooperative a letter stating that,-(a)a letter was sent to the cooperative in pursuance of sub-section (1);(b)no answer to that letter has been received by him/her ; and(c)if an answer is not received to the letter sent under this sub-section within thirty days from the date it is sent a notice will be published in the Government Gazette to dissolve the cooperative.
