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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)Any person aggrieved by the order of the prescribed authority may file an appeal before the High Court, within a period of thirty days from the date of the order and the High Court shall hear and dispose of the appeal within a period of ninety days.