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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 100(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)When any building or any portion of a building, which is liable to the payment of taxes specified in section 86 is demolished or removed, otherwise than by order of the Commissioner, the person primarily liable for the payment of the said taxes, shall give notice thereof in writing to the Commissioner.