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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 192(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)that such drain shall from such date as may be specified in the notice in this behalf be used for filth and polluted water only or for rain water and un-polluted sub-soil water only :