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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(5) in Jammu and Kashmir Municipal Corporation Act, 2000

(5)If the Corporation fails to carry out any order passed under sub-section (4), the Government may by a suitable order notified in the Government Gazette impose the tax and the order so passed shall operate as if the fax had been duly imposed by the Corporation under sub-section (1) or sub-section (2), as the case may be.