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[Cites 0, Cited by 0] [Section 260(8)] [Section 260] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 260(8)(ii) in Jammu and Kashmir Municipal Corporation Act, 2000

(ii)"unbuilt area" is an area within the local limits of a municipal area which is declared as such at a special meeting of the Corporation by a resolution confirmed by the Government, or which is notified as such by the Government.