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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 49(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(1)Any party aggrieved by any decision or order of the Appellate Tribunal may file an appeal to the High Court within a period of sixty days from the date of communication of the decision or order of the Appellate Tribunal to him on any question of law arising out of such order.