Section 129 in Jammu and Kashmir Municipal Corporation Act, 2000
129. Notice to be given of circumstances in which remission or refund is claimed.
- No remission or refund under section 127 or section 128 shall be made unless notice in writing of the fact that the land, building or tenement has become vacant and unproductive of rent has been given to the Commissioner and no remission or refund shall take effect in respect of any period commencing more than fifteen days before delivery of such notice.
