Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 314] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 314(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Any person contravening the provisions of sub-section (1) , and any animal or article exposed for sale by such person, may be summarily removed form the market by or under the orders of the Commissioner or any officer or employee of the Corporation authorized by the Commissioner in this behalf.