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[Cites 0, Cited by 0] [Section 207(1)] [Section 207] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 207(1)(d) in Jammu and Kashmir Municipal Corporation Act, 2000

(d)unlawfully obstruct the flow of, or flush draw off, divert or take sewage from any sewage work belonging to the Corporation or break or damage any electrical transmission line maintained by the Corporation ; or