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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(1)(e) in The Jammu and Kashmir Development Act, 1970

(e)the form in which any application for permission under sub-section (1) of section 14 shall be made and the particulars to be furnished in such applications ;