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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 61(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)A Councillor may, subject to the provisions of sub-section (3) ask the Commissioner, during first half of any hour of every meeting, question on any matter relating to the municipal administration of the area or the administration of this Act.