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

State of Jammu-Kashmir - Subsection

Section 2(f) in Jammu and Kashmir State Finance Commission for Panchayats and Municipalities Act, 2011.

(f)"Municipality" means the Municipal Corporation, Municipal Committee or a Municipal Council constituted under the Jammu and Kashmir Municipal Corporation Act, 2000 or the Jammu and Kashmir Municipal Act, 2000, as the case may be;