Legal Document View

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
[Cites 0, Cited by 0] [Section 262(1)] [Section 262] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 262(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)provide or place in proper and convenient situations public receptacles, depots or places for the temporary deposit, of rubbish, filth and other polluted and obnoxious matters and for the final disposal of rubbish, filth and other polluted and obnoxious matter ;