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[Cites 0, Cited by 0] [Section 3D] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3D(i) in Jammu and Kashmir Panchayati Raj Act, 1989

(i)to approve the plans, programmes and projects for social and economic development in order of priority, out of the plans, programmes and projects approved by the Ward Majlis before such plans, programmes and projects are taken up for implementation by the Panchayat ;