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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(2)The annual plan of action for infrastructure development and provision of amenities referred to in sub-section (1) shall contain schemes or projects for infrastructure development work or amenities proposed in the ensuing financial year along with an estimate of funds required for its implementation and source of funding.