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[Cites 0, Cited by 0] [Section 244(1)] [Section 244] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 244(1)(d) in Jammu and Kashmir Municipal Corporation Act, 2000

(d)to make any alteration in a building involving -
(i)the sub-division of any room in such building so as to convert the same into two or more separate rooms ; or
(ii)the conversion of any passage or space in such building into a room or rooms ;