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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 206(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)When any work is executed except in accordance with the provisions of sub-section (1) such work shall be liable to be dismantled at the discretion of the Commissioner without prejudice to the right of the Corporation to prosecute under this Act the person at whose instance such work has been executed.