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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(11) in Jammu and Kashmir Municipal Corporation Act, 2000

(11)The Chairman of every committee shall in respect of the work of the committee, be entitled to call for any information, return, statement, account or report from the office of the Corporation and to enter on and inspect any immovable property of the Corporation or work in progress connected with the work of the committee.