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[Cites 0, Cited by 0] [Section 204] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 204(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)If on examination the drain or cesspool is found to be in proper condition, the Commissioner shall as soon as possible reinstate any ground which has been opened by him and make good any damage done by him.