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[Cites 0, Cited by 0] [Section 246(2)] [Section 246] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 246(2)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)that the building or work, or the use of the site for the building or work or any of the particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of any bye-law made in this behalf or of any other law or rule, bye-law or order made under such other law ;