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[Cites 0, Cited by 0] [Section 109] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 109(12) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(12)The Block Development Council shall monitor/supervise the progress of various development works under execution in Halqa Panchayat by constituting sub-committees. It shall also collect progress of the development works on monthly basis for onward transmission to District Planning and Development Board and other higher authorities.