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[Cites 0, Cited by 0] [Section 189(1)] [Section 189] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 189(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)to provide and set up all such applications and fittings as may appear to the Commissioner necessary for the purpose of gathering and receiving the filth and other polluted and obnoxious matter form and conveying he same off, the said premises and of effectual flushing such drain and every fixture connected therewith.