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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(1)The Chief Executive Officer shall, within such period from the commencement of this Act and at such intervals thereafter, as may be specified by the Authority, after such consultations as may be specified by regulations, prepare an infrastructure development plan for the Metropolitan Region :Provided that such infrastructure development plan shall be in conformity with the Development Plan(s).