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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(n) in The Jammu and Kashmir State Town Planning Act, 1963

(n)the imposition of conditions and restrictions in regard to the character, number, architectural features and height of constructions to be allowed in specified areas, and the purposes to which buildings or specified areas may or may not be appropriated, and the provision and maintenance of sufficient open space about buildings;