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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 98(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)The notice to be given under this section shall be in such form as may be determined by bye-laws made under this Act, and the transferee or the other person on whom the title devolves shall, if so required, be bound to produce before the Commissioner any documents evidencing the transfer or devolution.