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[Cites 0, Cited by 0] [Section 333(1)] [Section 333] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 333(1)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)the acquisition by agreement or under the State Land Acquisition Act Samvat 1990 of any property necessary for or affected by the execution of the scheme.