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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(5) in Jammu and Kashmir Panchayati Raj Act, 1989

(5)The District Development Commissioner shall be the Chief Executive of the District Planning and Development Board and he shall be assisted by the District Level Heads in discharge of functions as such.