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

State of Jammu-Kashmir - Subsection

Section 2(2)(m) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(m)'public servant' means a member of the municipality including a Mayor or President, Councilor, Ward Member, officer or employee of the municipality, or an officer or employee of any office or institution transferred to the municipality ;