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 191] [Entire Act] State of Jammu-Kashmir - Subsection Section 191(4) in Jammu and Kashmir Municipal Corporation Act, 2000 (4)The Commissioner may require the owner of such group or block of premises to maintain the work executed under this section.
