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 182] [Entire Act] State of Jammu-Kashmir - Subsection Section 182(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)Before making any order under this section, the Commissioner may cause the water to be analyzed at the cost of the Corporation.
