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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 202(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)When under provisions of this Chapter any person may be required or is liable to execute any work the Commissioner may in accordance with the provision of this Act and of any bye-laws made in this behalf, cause such work to be executed after giving such person an opportunity of executing the same within such time as may be specified by him for this purpose.