Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(4)After the commencement of this Act, all powers and duties conferred and imposed upon the Corporation by or under this Act or any other law, shall be exercised and performed by the Commissioner for a period not exceeding six months or till a Corporation is constituted under the provision of this Act, which is earlier.