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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(53) in Jammu and Kashmir Municipal Corporation Act, 2000

(53)"Rural Areas" means the part of the municipal area which immediately before their inclusion within the limits of the municipal areas were situated within the local limits of a Gram Panchayat but shall not include such portion thereof, as may, by virtue of notification under section 417 cease to be included in the rural areas as herein defined;