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[Cites 0, Cited by 0] [Section 358] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 358(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The person so authorizes shall, before entering on any such land state the purpose thereof and shall, if so required by the owner or occupier thereof, fence off so much of the land as may be required for such purpose.