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[Cites 0, Cited by 0] [Section 333(1)] [Section 333] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 333(1)(s) in Jammu and Kashmir Municipal Corporation Act, 2000

(s)any other matter for which, in the opinion of the Commissioner it is expedient to make provision with a view to the improvement of the area to which the scheme relates.