Section 2(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(2)Words and expressions used in this Act but not defined herein shall have the same meaning as respectively assigned to them in the General Clauses Act, Samvat 1977 (Act No. XX of 1977), the Jammu and Kashmir Development Act, 1970 (Act No. XIX of 1970), Jammu and Kashmir Municipal Act, 2000 (Act No. XX of 2000), The Jammu and Kashmir Municipal Corporation Act, 2000 (Act No. XXI of 2000) and the relevant laws for the time being in force in the State.
