Legal Document View

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
[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(2)(h) in The Jammu and Kashmir Development Act, 1970

(h)in the application of this Act to the development of the housing colony-
(i)the area covered under the plan for the development of the housing colony, shall be deemed to be a duly declared local area,
(ii)the Development Authority, as may be specified by the Government by notification in the Government Gazette, shall be deemed to be the Development Authority duly constituted for the housing colony ;
(iii)reference to the master plan or the zonal plan or the plan, with their grammatical variations, wherever occurring, shall be construed as references to the plan under this section; and
(iv)any reference to local area shall be construed to be the area covered under the plan under this section.]