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[Cites 0, Cited by 0] [Section 420] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 420(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)The Government may, by notification, of this Act, any area of a municipal area of the Corporation :Provided that no such notification shall be issued unless the same has been published for inviting objections and suggestions, if any, which have been duly considered to.