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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir Restitution of Mortgaged Properties Act, 1976

(2)Where any petition for restitution or any other proceeding has been transferred under sub-section (1), the Tribunal, which thereafter hears such petition or proceeding, may, subject to any special direction in the order of transfer either re-hear it or proceed from the point at which it was transferred.