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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(c) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(c)[] [Clause (d) renumbered as (c) by Act No. II of 2011, dt. 19.1.2011.] any other matter which is to be or may be prescribed or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the State Government, necessary for the proper implementation of this Act.