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 350] [Entire Act] State of Jammu-Kashmir - Subsection Section 350(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)The appeal shall be made within thirty days from the date the decision is communicated to or the order is received by the owner or occupier of the land.
