Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 107] [Entire Act] State of Jammu-Kashmir - Subsection Section 107(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)A vehicle or animal kept outside the limits of the Municipal area but regularly used within such limits shall be deemed to be kept for the use in Municipal area.
