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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(14) in Jammu and Kashmir Municipal Corporation Act, 2000

(14)"District Planning and Development Board" means the Board constituted under section 45 of the Jammu and Kashmir Panchayat Raj Act 1989 at the district level to consolidate the plans prepared by the Panchayat and the municipalities in the district and to prepare a draft development plan of the district as whole: