Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 142 in Jammu and Kashmir Municipal Corporation Act, 2000

142. Powers of exemption.

- The Corporation may, by resolution passed in this behalf, exempt, whole or in part for any period not exceeding one year from the payment of any tax of any person who by reason of poverty may in its opinion, be unable to pay the same, and may renew such exemption as often as may be necessary.