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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)to produce any record, correspondence, plans or other documents which is in his possession or under his control as Commissioner or which is recorded or filed in his office or in the office of any Corporation officer or other Corporation employee subordinate to him;