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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(3)The Government may from time to time, after consultation with the Corporation, by notification in the Government Gazette, alter the limits of the municipal area of the Corporation declared under sub-section (1) and (2) so as to include therein or exclude there from such areas as may be specified in the notification.