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[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(3)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)shall recall the Commissioner if at a special meeting of the Corporation called for the purpose, a resolution for such recall has been passed by a majority of not less than two-thirds of the total number of members: