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[Cites 0, Cited by 0] [Section 256(1)] [Section 256] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 256(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)to make such alteration as may be specified in the said notice with the object of bringing the building or work in conformity with the said sanction, condition or provisions, or.