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UT Ladakh - Section

Section 49 in Ladakh Autonomous Hill Development Councils Act, 1997

49. Council to be the District Planning and Development Board.

- Notwithstanding anything contained in the Jammu and Kashmir Panchayati Raj Act, 1989, the Council shall be deemed to be the District Planning and Development Board for the District for performing the functions and exercising the powers under that Act.