Section 188(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

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State of Jammu-Kashmir - Subsection

Section 188(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)where separate Corporation drains are provided for foul water and for surface water to discharge directly or indirectly : -

(i)foul water into a drain provided for surface water ; or

(ii)except with the permission of the Commissioner surface water into drain provided for foul water : or