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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)If any person to whom this section applies, is without reasonable cause guilty of any act or omission in breaches of his official duty, he shall be punishable with fine which may extend to five hundred rupees. An offence punishable under this section shall be cognizable.