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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 190(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The drain so constructed shall empty into a Corporation drain situated at a distance of not exceeding thirty meters form the premises, but if no Corporation drain is situated within that distance then such drain shall empty into a cesspool situated within that distance to be specified by the Commissioner for the purpose.