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[Cites 0, Cited by 0] [Section 200(3)] [Section 200] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 200(3)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)fill in, reinstate and make good at his own cost and with the least practicable delay and land opened, broken up or removed for the purpose of placing or carrying such pipe or drain ; and