Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 332] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 332(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)that the building in the area are by reason of disrepair or sanitary defects unfit for human habitation or are by reason of their bad arrangement , or the narrowness or bad arrangement of the streets or the want of light , air , ventilation or proper convenience, dangerous or injurious to the health of the inhabitants of the area ;and