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

State of Jammu-Kashmir - Subsection

Section 2(34) in Jammu and Kashmir Municipal Corporation Act, 2000

(34)"Municipality" means", an institution of Self Government constituted under section 3 of the Jammu and Kashmir Municipal Act 2000, which may be a Municipal Committee or a Municipal Council or a Municipal Corporation;