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[Cites 0, Cited by 0] [Section 261] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 261(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The Commissioner may, by public notice issue directions as to the time at which, the manner in which, and the conditions subject to which any matter referred to in sub-section (1) may be removed along a street or may be deposited or otherwise disposed of.