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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 346(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)When an order is made under sub-section (1) the owner or occupier of the land shall comply with such order within thirty days from the receipt thereof or such extended time as the Tree Officer may allow.