Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 334] [Entire Act] State of Jammu-Kashmir - Subsection Section 334(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)No improvement scheme approved by the Corporation under sub-section (1) shall be valid unless it has been sanctioned by the Government.
