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 154(1)] [Section 154] [Entire Act] State of Jammu-Kashmir - Subsection Section 154(1)(e) in Jammu and Kashmir Municipal Corporation Act, 2000 (e)all land or other property transferred to the Corporation by the Government or acquired by gift, purchase or otherwise fur public purposes ;