Legal Document View

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
[Cites 0, Cited by 0] [Section 421(4)] [Section 421] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 421(4)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)have regard to :-
(i)matters of common interest between the municipalities and Panchayats including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation ;
(ii)the extent and type of available source whether financial or otherwise.