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 421] [Entire Act] State of Jammu-Kashmir - Subsection Section 421(5) in Jammu and Kashmir Municipal Corporation Act, 2000 (5)The Chairperson of every District Planning and Development Board shall forward the development plan, as recommended by such Committee, to the Government.
