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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2)(f) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010

(f)proposals on a case to case basis, for any relaxation to development control regulations necessary for the protection and enhancement of the heritage value of the heritage/sites :