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[Cites 0, Cited by 0] [Section 277] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 277(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)Where an order of demolition of a building under this section has been made, the owner of building or any other person having an interest therein shall demolish that building within the time specified in that behalf by the order, and if the building is not demolished within the time, the Commissioner, shall demolish the building and sell the materials thereof.`