Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 422] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 422(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)reference to municipalities, Municipal Council and Municipal Committees constituted under the Jammu and Kashmir Municipal Act, 2000 shall be constructed as reference to the Corporation and such enactment, rule, order or notification shall apply to the Corporation ;