Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(3) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018 (3)The Authority shall be deemed to be a local authority within the meaning of the term "Local Authority" as defined in the General Clauses Act, Samvat 1977.
