Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 357] [Entire Act] State of Jammu-Kashmir - Subsection Section 357(d) in Jammu and Kashmir Municipal Corporation Act, 2000 (d)to make any inquiry, inspection, examination, measurement, valuation or survey authorized or required by or under this Act or necessary for the proper administration of this Act.
