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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(2)(j) in The Jammu and Kashmir Development Act, 1970

(j)the procedure for referring any matter to the Government under section 31 for settlement of terms and conditions subject to which a local authority may be required to assume responsibility for amenities in any area: