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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(f) in The Jammu and Kashmir Development Act, 1970

(f)ascertaining whether any land is being or has been developed in contravention of the master plan or zonal plan or without the Permission referred to in section 13 or in contravention of any condition subject to which such permission has been granted; or