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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 154(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)all public streams, springs and works for the supply, storage and distribution of water for public purposes and all bridges, buildings, engines, materials and things connected therewith or appertaining thereto, and also any adjacent land (not being private property) appertaining to any public tank or well ;