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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 253(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Any person aggrieved by an order of the Commissioner made under subsection (1) may prefer an appeal against the order to the Special Tribunal within the period specified in the order for the demolition of the erection or work to which it relates.