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[Cites 0, Cited by 0] [Section 195] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 195(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)require any courtyard, alley or passage between two or more building to be paved by the owner or owners of such buildings, with such materials and in a such manner as may be approved by the Commissioner ; and