Section 29 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
29. Power to delegate
The Accountability Commission may, by general or special order in writing, and subject to such conditions and limitations as may be specified therein, delegate to any person referred to in sub-section (1) of section 26, any power which does not involve its discretion or its judicial or quasi-judicial functions under the Act.
