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[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 370(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)For the purpose of enabling any document to be served on the owner of any premises the Commissioner may by notice in writing require the occupier of the premises to state the name and address of the owner thereof.