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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 322(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Commissioner may, by order and subject to such conditions as to supervision and inspection as he thinks fit to impose, grant a licence or may by order, refuse for reason to be recorded, to grant the same.