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[Cites 0, Cited by 0] [Section 185(4)] [Section 185] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 185(4)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)for the use of the owner or occupier of such premises or not, shall unless the Corporation has otherwise determined or does at any time otherwise determine, vest and be deemed always to have vested in the Corporation.