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State of Jammu-Kashmir - Section

Section 25 in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

25. Administrative powers of Chairperson.

- The Chairperson shall have powers of general superintendence and directions in the conduct of the affairs of Authority and he shall, in addition to presiding over the meetings of the Authority, exercise and discharge such administrative powers and functions of the Authority as may be prescribed.