Section 16 in Jammu and Kashmir Urban Immovable Property Tax (Repeal And Saving) Act, 2002
16. Interim recommendations
If during the course of preliminary inquiry or investigation under this Act, the Accountability Commission is prima facie satisfied that allegation [*] [Words "or grievance" omitted by Act No. II of 2011, dt. 19.1.2011.] against any action or decision is likely to be substantiated either wholly or partly, it may, by a report in writing recommend to the public functionary [*] [Words "concerned" omitted by Act No. II of 2011, dt. 19.1.2011.] to stay the implementation or enforcement of the decision or action complained against or to take such mandatory or preventive action on such terms and conditions, as it may specify, in its report.
