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 326] [Entire Act] State of Jammu-Kashmir - Subsection Section 326(2) in Jammu and Kashmir Municipal Corporation Act, 2000 (2)No objection to any such declaration shall be received after the period of one month from the publication of the notice.
