Section 419 in Jammu and Kashmir Municipal Corporation Act, 2000
419. Powers of Government to modify proceedings.
- The Government may by written order modify, annual or omit from the records any proceedings or the Corporation which it considers not to be in conformity with this Act or any rules or bye-laws made thereunder and may do all things necessary to secure such conformity :Provided that unless in the opinion of the Government the immediate making of such order is necessary it shall before making an order under this section, give the Corporation and opportunity of showing cause why such an order should not be made.
