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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 186(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Commissioner shall maintain and keep in repair all municipal drains and sewage disposal works and when authorized by the Corporation in this behalf, shall construct as many new drains and sewage disposal works as may from time to time be necessary for effectual drainage and sewage disposal.