Legal Document View

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
[Cites 0, Cited by 0] [Section 304(2)] [Section 304] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 304(2)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)by public notice direct that after such date as may be specified by the notice , dogs which are without collars or without marks, distinguishing them as private property and are found straying on the streets or beyond the enclosures of the houses of their owners, if any, may be destroyed and cause them to be destroyed accordingly.