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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 94(5) in Jammu and Kashmir Municipal Corporation Act, 2000

(5)The objection shall be inquired into and investigated and the persons making them shall be allowed an opportunity of being heard either in person or by authorised agent, by a Committee consisting of two members elected by the Corporation for that purpose and the Commissioner or an officer of the Corporation authorised by him this behalf.