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[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 177(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)with the consent of every owner and occupier of any land not forming part of a street, in, over or on that land, and may from time to time in respect of repair, alter or renew or may at any time remove any main so laid whether by virtue of this section or otherwise ;