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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)he has flagrantly abused his position as a Councillor or has through negligence or misconduct been responsible for the loss or misapplication of any money or property of the Corporation;