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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(1)(b) in The Jammu and Kashmir Municipal Ombudsman Act, 2010

(b)where the irregularity causes loss or inconvenience to a citizen, direct the municipality to give him compensation and to reimburse the loss from the person responsible for the irregularity;