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

State of Jammu-Kashmir - Subsection

Section 16(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(1)The Chief Executive Officer shall, based on the infrastructure development plan published under sub-section (5) of section 15 and an assessment of the availability of resources, prepare an annual plan of action for infrastructure development and provision of amenities in the ensuing financial year.