Section 32(4) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(4)The Chairperson or a Member holding a post as such in any other Tribunal, established under any law for the time being in force, in addition to his being the Chairperson or a Member of that Tribunal, may be appointed as the Chairperson or a Member, as the case may be, of the Appellate Tribunal under this Act.
