Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 84(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)The Government may, special or general other, direct the Corporation to impose any falling under sub-section (1) or sub-section (2) not already imposed, within such period as may be specified and the Corporation shall thereupon act accordingly.