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State of Jammu-Kashmir - Section

Section 184 in Jammu and Kashmir Municipal Corporation Act, 2000

184. Joint and several liability of owners and occupiers for offence in relation to water supply.

- If any offence relating to water supply is committed under this Act or any premises connected with the Corporation water works the owner, the person primarily liable for the payment of the water tax. And the occupiers of the said premises shall be jointly and severally liable for such offence.