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[Cites 0, Cited by 0] [Section 154(1)] [Section 154] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 154(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)all such public towns, walls, gates, markets, stalls, slaughter houses. manure and depots and public building of every description as have been constructed of are maintained out of the Corporation Fund ;