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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1)(j) in Jammu and Kashmir Municipal Corporation Act, 2000

(j)the requisitioning of premises, vehicles, vessels or animals payment of compensation in connection with such requisition eviction from requisitioning premises and release of premises from requisition;