Legal Document View

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
[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(a) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(a)describe and detail the infrastructure development work and amenities, including but not limited to roads, water supply, sewage disposal, storm water drainage, electricity, solid waste management, public transportation, parking and other amenities, required for the maintenance of a reasonable standard of livability in the Metropolitan Region or part thereof :