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[Cites 0, Cited by 0] [Section 326] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 326(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)The Commissioner may give public notice of his intention to declare that in area specified in the notice no person shall use any premises for any of the purposes referred to in sub-section (1) of section 324 which may be specified in such notice.