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[Cites 0, Cited by 0] [Section 144(1)] [Section 144] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 144(1)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)for the execution of any permanent work, the provision of any plant, or the doing of any other thing which it has power to execute, provide or do, if the 'cost of carrying out the purpose in question ought to be spread over a term of years ;