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State of Jammu-Kashmir - Section

Section 131 in Jammu and Kashmir Municipal Corporation Act, 2000

131. Notice to be given of every occupation of vacant land or building.

- The owner of the land, building or tenement in respect of which a remission or refund of tax has been given under section 127, or section 128, shall give notice of the re-occupation of such land, building or tenement within fifteen days of such re-occupation.