Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(a) in The Jammu and Kashmir State Town Planning Act, 1963 (a)"Board" means the Development Board consisting of one or more persons or officers as the Government may appoint for the purposes of this Act in respect of any area;
