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State of Jammu-Kashmir - Section

Section 23 in The Jammu and Kashmir Housing Board Act, 1976

23. Reference to Tribunal in case of dispute under sections 21, 22, 26.

- If there is any dispute as to whether any compensation is payable under section 21 or as to the amount of compensation payable under section 22 or section 26 as the case may be, the matter shall be referred to the Tribunal.