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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 378(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The court on receipt of such application may make a written order require the occupier of the land or building to afford all reasonable facilities to the owner for complying with the said provision, or notice, order or requisition and may also, if it thinks fit direct that the costs of such application and order be paid by the occupier.