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 261(1)] [Section 261] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 261(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)for the removal of the contents of all receptacles and deports and of the accumulation at all places provided or appointed by him under the provisions of this Act for the temporary deposit of rubbish, filth and other polluted and obnoxious matter.