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 187] [Entire Act] State of Jammu-Kashmir - Subsection Section 187(a) in Jammu and Kashmir Municipal Corporation Act, 2000 (a)any matter likely to injure the drain or to interfere with the free flow of it contents, or to affect prejudicially the treatment and disposal of its contents ; or
