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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(n) in Jammu and Kashmir Municipal Corporation Act, 2000

(n)if he has encroached upon or is a beneficiary of the encroachment upon any land belonging to, or taken on lease or requisitioned by or on behalf of, the Government, a Municipality, a Panchayat, Cooperative Society or any other local authority, unless a period of six years has clasped since the date on which he is ejected there from or he ceases to be encroacher;