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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(3)(e) in The Jammu and Kashmir State Town Planning Act, 1963

(e)any increase to the value of the land acquired, commenced, made or effected after the date of the publication of the notification referred to in clause (d) unless they are covered by a permission obtained under section 10;