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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010

(1)The authority shall within such time as may be prescribed have the Heritage Conservation/ Preservation Plans in respect of both tangible and intangible heritage prepared by the concerned Commissioners or Collectors or Directors or Committees.