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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2)(ii) in Jammu and Kashmir Panchayati Raj Act, 1989

(ii)preparation of all Block Level Plans and timely submission of the same to the District Planning and Development Board for integration with District Plan ;