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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2)(i) in Jammu and Kashmir Panchayati Raj Act, 1989

(i)to prepare the plans for the development of the Halqa in consultation with Halqa Majlis and their timely submission to Block Development Council for consolidation ;