Section 33(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)If a person sits or votes as a Councillor before he has compiled with the requirements of sub-section(1), he shall be liable in respect of each day on which he so sits or votes to a tax under this Act, and his vote will be considered invalid. penalty of five hundred rupees to be recovered as an arrear of tax under this Act, and his vote will be considered invalid.
