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[Cites 0, Cited by 0] [Section 421] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 421(2) in Jammu and Kashmir Municipal Corporation Act, 2000

(2)The District Planning and Development Board, shall consolidate the Development plans prepared and submitted to it by the Corporation, under sub-section (1) and prepare a draft development plan for the district as a whole.