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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(4) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(4)The Government shall cause a copy of the notification issued under sub-section (1) and a full report of any action taken under this section and the circumstances leading to such action to be laid before each House of State Legislature.