Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 273] [Entire Act] State of Jammu-Kashmir - Subsection Section 273(a) in Jammu and Kashmir Municipal Corporation Act, 2000 (a)require the owner or other person having the control of any private latrine or urinal not to put the same to public use ;or
