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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 117(d) in Jammu and Kashmir Municipal Corporation Act, 2000

(d)if any addition or alteration is made to, or in the building, walls, boarding, frame post or structure upon or over which the advertisement is erected, exhibited, fixed or retained if such addition or alteration involves the disturbance of the advertisement or any part thereof ; or