Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 246(2)] [Section 246] [Entire Act] State of Jammu-Kashmir - Subsection Section 246(2)(b) in Jammu and Kashmir Municipal Corporation Act, 2000 (b)that notice for sanction does not contain the particulars or is not prepared in the manner required under the bye-laws made in this behalf ;