Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(4)(b) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018

(b)where provisional attachment has not been made under sub- section (3),-
(i)pass an order provisionally attaching the property with the prior approval of the Approving Authority, till the passing of the order by the Adjudicating Authority under sub-section (3) of section 26 ; or
(ii)decide not to attach the property as specified in the notice, with the prior approval of the Approving Authority.