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[Cites 0, Cited by 0] [Section 13(5)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(5)(b) in The Jammu and Kashmir State Town Planning Act, 1963

(b)that sufficient security as the Minister or the authority may determine has been given by the applicant for due performance of the order as may be ultimately binding upon him.