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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(5)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)the Government shall after consulting the Corporation, frame a scheme determining what portion of the balance of the Corporation fund and other property vesting in the Municipal Corporation shall vest in the Government and in what manner the liabilities of the Corporation and shall be appointed between the Corporation and vest the Government, and on the scheme being notified, the property and liabilities shall best and be apportioned accordingly;