Section 382 in Jammu and Kashmir Municipal Corporation Act, 2000
382. Power of the Court of District Judge to delegate certain powers and to make rules.
- The court of the District Judge may-(a)delegate, either generally or specially, to the court of an Additional District Judge, power to receive applications and reference under this Act or any rule, regulation or bye-laws made thereunder, and to hear and determine such application and references ; and(b)with the approval of the Government, make rules not inconsistent with this Act or any rule, regulation or bye-law made thereunder, providing for any matter connected with the exercise to the jurisdiction conferred upon the court by this Act which is not herein specially provided for.
