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 167] [Entire Act] State of Jammu-Kashmir - Subsection Section 167(a) in Jammu and Kashmir Municipal Corporation Act, 2000 (a)carry out a survey of the existing consumption of an demand for water supplies in the municipal area and of the water resources in or available for the municipal area ;
