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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 265(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)after giving such owner or occupier notice of his intention cause all rubbish, filth and other polluted and obnoxious matter accumulated in such premises to be removed and charge the said owner or occupier for such removal such fee as may, with the sanction of the Corporation, be specified in the notice issued under clause (a).