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[Cites 0, Cited by 0] [Section 198] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 198(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Without the written permission of the Commissioner no private street, shall be constructed and no building, wall, fence or toher structure shall be erected on any municipal drain or on any water works constructed or maintained by or vested in the Corporation.