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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Mayor or in his absence the Deputy Mayor may, whenever he thinks fit, and shall upon a requisition in writing by not less than one- fourth of the total number of Councillors, convene a special meeting of the Corporation.