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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Government may, from time to time, by an notification in the Government Gazette, declare any municipality to be a Corporation; provided that no municipality shall be so declared to be a Corporation unless the population thereof exceeds four lacs;