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State of Jammu-Kashmir - Section

Section 379 in Jammu and Kashmir Municipal Corporation Act, 2000

379. General Powers and procedure of the Court of District Judge.

- The procedure provided in the Code of Civil Procedure, Samvat 1977, in regard to suits shall be followed in the disposal of application, appeal or references that may be made to the court of the District Judge under this Act or any bye-laws made thereunder.