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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(g) in The Jammu and Kashmir State Town Planning Act, 1963

(g)the procedure to be adopted for securing co-operation on the part of the Municipal authorities with the owners or persons interested in property proposed to be covered in a scheme by such means as may be expedient, the summoning and procedure of such conferences and all such matters;