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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(i) in The Jammu and Kashmir State Town Planning Act, 1963

(i)the securing of reasonable speed in the preparation or adoption of schemes by the Board and the procedure to be followed for enabling the Government to act in the case of default of dilatoriness on the part of the Board or the prescribed authority, in making, adopting or executing a scheme and to recover from such Board the expenses of such action;