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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 81(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)The Commissioner may, from time to time during the year, sanction the transfer of any amount not exceeding fifty thousand rupees within a minor head if such transfer does not involve a recurring liability.