Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 253] [Entire Act] State of Jammu-Kashmir - Subsection Section 253(5) in Jammu and Kashmir Municipal Corporation Act, 2000 (5)Subject to the order made by the tribunal on appeal, the order of demolition made by the Commissioner shall be final and conclusive.
