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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 190(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)there have been provided and set up on such premises, such appliances and fittings as may appear to the Commissioner to be necessary for the purpose of gathering or receiving the filth and other polluted and obnoxious matter from and conveying the same off the said premises and of effectual flushing the drain of the said premises and every fixture connected therewith.