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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(4) in The Jammu and Kashmir State Town Planning Act, 1963

(4)Subject to the foregoing provisions of this section, the Government may direct the Board to furnish such information as the Government may require for the purpose of approving any scheme submitted to it under this section.