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State of Jammu-Kashmir - Section

Section 58 in The Jammu and Kashmir Housing Board Act, 1976

58. Valuation of assets and liabilities of the Board.

- The Board shall (at the end of every five years) have a valuation of its assets and liabilities made by a valuer appointed with the approval of the Government:Provided that it shall be open to the Government to direct a valuation to be made at any time it may consider necessary.