Section 420 in Jammu and Kashmir Municipal Corporation Act, 2000
420. Powers of Government to withdraw any area of Municipal area from operation of Act.
(1)The Government may, by notification, of this Act, any area of a municipal area of the Corporation :Provided that no such notification shall be issued unless the same has been published for inviting objections and suggestions, if any, which have been duly considered to.(2)When a notification is issued under this section in relation to any municipal areas, this Act, all notifications, rules, regulations, bye-laws, order, directions and powers issued, made or conferred under this Act shall cease to apply to the said area.
