Section 402 in Jammu and Kashmir Municipal Corporation Act, 2000
402. Powers to provide for enforcement of direction under section 401.
- If, within the period fixed by a direction made under sub-section(1) of section 401, any action the taking of which has been directed under that sub-section , has not been duly taken, the Government may, make arrangements for the taking of such action and may direct that all expenses connected therewith shall be defrayed out of the Corporation Fund.
