Section 388(a) in Jammu and Kashmir Municipal Corporation Act, 2000
(a)take, or withdraw from, proceeding against any person who is charged with ;(i)any offence against this Act or any rule, regulation or byelaw made thereunder ; or(ii)any offence which affects or is likely to affect any property or interst of the Corporation or the due administration of this Act, or(iii)committing any nuisance whatsoever ;
