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[Cites 0, Cited by 0] [Section 223(4)] [Section 223] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 223(4)(a) in Jammu and Kashmir Municipal Corporation Act, 2000

(a)If the particulars shown in the lay out plan would conflict with any arrangement which have been made or which are in the opinion of the Corporation likely to be made for carrying out any general scheme of development of the municipal area whether contained in the master plan or a zonal development plan prepared for the municipal area or not ; or