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[Cites 0, Cited by 0] [Section 394] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 394(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)Any regulation which the Corporation under this Act may make with the approval of Government, may be altered, or rescinded by the Corporation with the approval of the Government in the exercise of its powers under this Act.