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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)When the limits of the municipal area are altered, so as to include therein any area, except as the Government may otherwise by notification direct, all rules, regulations, notifications, bye-laws, orders direction and powers issued or conferred and all taxes imposed under this Act and in force in the municipal area, shall apply to such area;