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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 98(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)In the event of the death of any person primarily liable as aforesaid, the person on whom the title of the deceased devolves, shall given notice of such devolution to the Commissioner within six months from the date of the death of the deceased.