Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 256] [Entire Act] State of Jammu-Kashmir - Subsection Section 256(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)If the person or the owner does not show cause as aforesaid he shall be bound to make the alterations specified in the notice.
