Section 21(2) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
(2)The Accountability Commission shall in its report recommend to the competent authority [***] [Word "concerned" omitted by Act No. II of 2011, dt. 19.1.2011.] that such injustice or hardship shall be remedied or redressed in such manner and within such time as may be specified in the report.
