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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(4) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(4)The annual plan of action for infrastructure development shall include an assessment by the Chief Executive Officer, after obtaining information required for the purpose, of infrastructure development and provision of amenities proposed or under implementation by any person, board, company or other agency in the Metropolitan Region.