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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Subject to the provisions of sub-section (3) the Commissioner so appointed shall hold office for a term of three years in the first instance:Provided that his appointment may be renewed for a term not exceeding three years:Provided further that no officer who has attained the age of superannuation shall be appointed or continue as Commissioner.