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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 258(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)If it appears to the Commissioner that danger from a building which is in a reunions condition or likely to fall is imminent, he may, before making the order aforesaid fence off, demolish, secure or repair the said building or take such steps as may be necessary to prevent the danger.