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[Cites 0, Cited by 6] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)Any police officer may take such steps and use such force as may be reasonably necessary for preventing any contravention of the provisions of sub-section (1) and may seize any apparatus used for such contravention.