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[Cites 0, Cited by 0] [Section 206(7)] [Section 206] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 206(7)(c) in Jammu and Kashmir Municipal Corporation Act, 2000

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work and the charged made by a licensed plumber.