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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(q) in Jammu and Kashmir Municipal Corporation Act, 2000

(q)the maintenance of monuments and memorials vested in the local authority in the Municipal area immediately before the commencement of this Act or which may be vested in the Corporation after such commencement;