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 338] [Entire Act] State of Jammu-Kashmir - Subsection Section 338(a) in Jammu and Kashmir Municipal Corporation Act, 2000 (a)by the erection of buildings or by attachment of land belonging to the Corporation or land acquired by the Corporation for the purpose ;
