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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1)(k) in Jammu and Kashmir Municipal Corporation Act, 2000

(k)any other matter relating to elections or election disputes which is to be prescribed or in respect of which Government deems it necessary to make rules under this section or in respect of which this Act makes no provisions or makes insufficient provisions and provision is, in the opinion of the government, necessary.