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[Cites 0, Cited by 0] [Section 293(1)] [Section 293] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 293(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)by notice in writing , require the owner or person having control of such well, tank or place to take such steps as may be directed by the notice to prevent the public from having access to or using such water ; or