Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Jammu-Kashmir - Subsection Section 59(7) in Jammu and Kashmir Municipal Corporation Act, 2000 (7)In the case of grave disorder arising in a meeting the Mayor or the person presiding may, if he thinks it necessary to do so adjourn the meeting to a date or time specified by him
