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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 87(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)which are situated in any portion of the Municipal area in which the Commissioner has given public notice that sufficient water is available from Municipal water works for a reasonable supply to all the lands and buildings in the said portion.