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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(zh) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(zh)"planning area" means a planning area or a development area or a local planning area or a regional development plan area, by whatever name called, or any other area specified as such by the Government or any competent authority and includes any area designated by the Government or the competent authority to be a planning area for future planned development, under any law relating to Town Planning for the time being in force and as revised from time to time called as Master Plan and Zonal Plan ;