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[Cites 0, Cited by 0] [Section 332] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(b)that the most satisfactory method dealing with the conditions in the area is the rearrangement and reconstruction of the streets and buildings in the area in accordance with an improvement scheme he may frame an improvement scheme in respect of the area in accordance with the bye-laws made in this behalf.