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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 258(5) in Jammu and Kashmir Municipal Corporation Act, 2000

(5)If the owner or occupier of the building does not comply with the order within the period specified therein, the Commissioner shall take such steps in relation of the building as to prevent all cause of danger therefrom.