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[Cites 0, Cited by 0] [Section 178] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 178(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Where a service, pipe has been lawfully laid in, over or on the land not forming par of a street, the Commissioner may, from time to time, enter upon that land and inspect, repair, alter, renew or remove the pipe or lay a new pipe in substitution thereof but shall pay compensation for any damage done in the course of such action.