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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 91(3) in Jammu and Kashmir Municipal Corporation Act, 2000

(3)Any person entitled to receive any sum under this section shall have, for the recovery thereof the same rights and remedies as if such sum were rent payable to him by the person from whom he is entitled to receive the same.