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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 234(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)The Commissioner Shall, with all reasonable speed cause the said work to be completed, the ground to be filled in the said street, drain or premised to be repaired and the rubbish occasioned thereby to be removed.