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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2)(a) in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002

(a)[] [Clause (b) renumbered as (a) by Act No. 11 of 2011, dt. 19.1.2011.] the matters in respect of which the Accountability Commission shall have powers of a civil court under clause (b) of sub-section (1) of section 14;