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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(5) in The Jammu and Kashmir Control of Building Operations Act, 1988

(5)All expenditure incurred in the enforcement of the provisions of this section shall be recoverable from the person concerned.Explanation. - For the purpose of this section, the building operation shall include erection or re-erection of any building or any development or the engineering operation in any area.