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[Cites 0, Cited by 0] [Section 324] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 324(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)In prescribing the terms of a licence granted under this section for the use of premises as mills or iron yards or so far similar purposes the Commissioner may, when he thinks fit, require the licence to provide a space or passage within the premises within the premises for carts for loading and unloading purposes.