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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2)(c) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010

(c)for the purpose of carrying out any development or promotion/preservation activity which has not been fully carried out by the authority and for the purpose of realizing properties, funds and dues referred to in clause (a), the functions of the authority shall be discharged by the Government.