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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(2)The user charge for each infrastructure development work or amenity shall be such, as may be determined by the Authority :Provided that the Authority shall be eligible to collect the user charge from such date, not being less than a period of seven days from the date of its publication by the Authority.