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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(5) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(5)After considering the objections and suggestions, if any, and the recommendations of the Chief Executive Officer thereon, the Authority shall, subject to such modifications as it deems fit, prepare final infrastructure development plan and publish the same.