Section 401(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

[Cites 0, Cited by 0] [Section 401(1)] [Section 401] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 401(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)that adequate financial provision has not been made for the performance of any such duty; the Government may direct the Corporation or the Commissioner, within such period as it thinks fit, to make arrangements to its satisfaction for the proper performance of duty, or, as the case may be, to make financial provisions to its satisfaction for the performance of the duty and the Corporation or the Commissioner concerned shall comply with such directions:

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State of Jammu-Kashmir - Subsection

Section 401(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000