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[Cites 0, Cited by 0] [Section 157(3)] [Section 157] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 157(3)(i) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(i)No person who had received a permit shall construct the drain in such a way which may interfere with the easy passage of traffic over it.