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 415] [Entire Act] State of Jammu-Kashmir - Subsection Section 415(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)The Commissioner shall prepare such report and the Corporation shall consider it and forward the same to the Government with its resolution theron, if any.
