Section 2(3)(e) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

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State of Jammu-Kashmir - Subsection

Section 2(3)(e) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(e)or any person on his behalf is in possession or has at any time during the period of his office been in possession, for which the public functionary cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources of income.

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State of Jammu-Kashmir - Subsection

Section 2(3)(e) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002