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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3) in The State Buildings Act, 1976

(3)Every order passed by the Public Works Minister under this section will be subject to revision by [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] and the decision of the [the Government] [Substituted by Act VII of 2001 for 'His Highness'.] thereon shall be final.