Section 409 in Jammu and Kashmir Municipal Corporation Act, 2000
409. Prohibition against obstruction of Mayor or any Corporation authority.
- No person shall obstruct the Corporation or the Commissioner, the Mayor or any of the Deputy Mayors, any councillor or any person employed in the Corporation or any person with whom the Commissioner has entered into a contract on behalf of the Corporation in the performance of his duty or of anything which they are empowered or required to do by virtue or in consequence of any provision of this Act or any rule, regulation or byelaw made thereunder.
