Section 24(2)(a) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

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State of Jammu-Kashmir - Subsection

Section 24(2)(a) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988

(a)no suit or other legal proceeding shall be maintained or continue in any court for the refund of any rent or damages or costs recovered under the Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1959 where such refund has been claimed merely on the ground that the said Act has been repealed; and

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State of Jammu-Kashmir - Subsection

Section 24(2)(a) in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988