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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 223(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The provision of this Act and the bye-laws made thereunder as to width of the public streets and the height of building abutting thereon shall apply in the case of streets referred to in sub-section (1) and all the particulars referred to in that sub-section shall be subject to the section of the Corporation.