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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 273(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)require the owner or other person having control of such private latrine or urinal which in the opinion of the Commissioner constitutes a nuisance, to remove the latrine or the urinal ; or