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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 347(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)When an order is made under sub-section (1) the owner or occupier of the land shall comply with such order within thirty days from the receipt thereof such extended time as the Tree Officer may allow.