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[Cites 0, Cited by 0] [Section 417] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 417(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)the Corporation with previous approval of the Government, may by notification in the Government Gazette, declare that any portion of the rural area shall cease to be included therein and upon the issue of such notification that portion shall be included in and form part of the urban areas ;