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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(p) in Jammu and Kashmir Panchayati Raj Act, 1989

(p)"Prescribed Authority" means such authority as may be appointed by the Government by notification, for all or any of the provisions of this Act ;