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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Save as provided in sub-section (3), all seats in the Corporation shall be filled by person chosen by direct election from the territorial constituencies in the municipal area and for this purpose the municipal area shall by a notification issued in this behalf, be divided into territorial constituencies to be known as wards.