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[Cites 0, Cited by 0] [Section 264] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 264(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)to cause all filth, rubbish and other polluted and obnoxious matter to be collected from their respective premises and deposited at such times as the Commissioner, by the public notice prescribe, in public receptacles, depots or places provided or appointed under section 263 for temporary deposit or final disposal thereof;