Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 350] [Entire Act] State of Jammu-Kashmir - Subsection Section 350(1) in Jammu and Kashmir Municipal Corporation Act, 2000 (1)When any decision is given or order is made under section 346, section 347 or section 348 by the tree officer an appeal shall lie to the Tree Authority.
