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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Jammu-Kashmir - Subsection Section 45(3) in Jammu and Kashmir Panchayati Raj Act, 1989 (3)The Chairman of the Board shall be nominated by the Government from amongst the members of the District Planning and Development Board.
