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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)Notwithstanding anything contained in section 57, for election of the Mayor, the Commissioner shall nominate a Councillor who is not a candidate for such election to preside over the meeting.