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[Cites 0, Cited by 0] [Section 277(6)] [Section 277] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 277(6)(i) in Jammu and Kashmir Municipal Corporation Act, 2000

(i)any other work including the demolition of any building or any part thereof which , in the opinion of the Commissioner is necessary for executing any of the works specified above.