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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 311(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)When any Government building is endangered by fire, the officer of the Public Works Department for the time being incharge of the building may also exercise the powers conferred under sub-section (1).