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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(3) in The Jammu and Kashmir State Town Planning Act, 1963

(3)After a requisition under sub-section (2) has been complied with, the prescribed authority may by a written order depute a police officer or any other officer to watch the place in order to ensure that the erection of the building is not continued.