Section 2(1) in The Jammu and Kashmir Municipal Ombudsman Act, 2010
(1)In this Act, unless the context otherwise requires -(a)'Act' means the Jammu and Kashmir Municipal Ombudsman Act, 2010 ;(b)'action' means administrative action taken by way of decision, recommendation, resolution or finding or in execution thereof or in exercise of administrative or legal functions or in any other manner and includes willful failure in taking action or omission to act and all other expressions relating to such action shall be construed accordingly ;(c)'allegation', -
