Section 14(5) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(5)Notwithstanding anything contained in the foregoing sub-sections, no person shall be required or authorised by virtue of this Act to furnish any such information or answer any such question or produce so much of any document,(a)as might prejudice the security of State; or(b)as might involve the disclosure of proceedings of the Cabinet of the State Government or any committee of the Cabinet:Provided that the privilege to this effect is claimed by the concerned person or functionary in accordance with the law.Explanation. For the purposes of this section, "public servant" shall have the same meaning as is in section 21 of the Ranbir Penal Code.
