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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 132(4) in Jammu and Kashmir Municipal Corporation Act, 2000

(4)If the Corporation fails to pay any costs awarded to any appellant within ten days after the date of the payment thereof, the Special Tribunal may order the Commissioner to pay the amount to the appellant.