Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 19 in The Jammu and Kashmir Housing Board Act, 1976 19. Carrying out of scheme. - The Board shall carry out and give effect to a scheme as soon as reasonably practicable after it has been sanctioned and published.
