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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 82(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)For the purpose of sub-section (1), the Corporation may either reduce the sanctioned expenditure of the year so far as it may be possible to do with regard to all the requirements of this Act.