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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 234(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)No person shall, without the permission of the Commissioner or other lawful authority, remove any bar, chain, post or shorting, timber or remove or extinguish any light set up under this section.