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[Cites 0, Cited by 0] [Section 191] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 191(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)Not less than fifteen days, before any such work is commenced, the Commissioner shall give to each such owner-
(a)written notice of the nature of the proposed work ; and
(b)an estimate of the, expenses to be incurred in respect thereof and of the proportion of such expenses payable by him.