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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(1)The Chief Executive Officer shall, in consultation with the Transport Commissioner, Inspector General of Police, Traffic, Commissioner of the Municipal Corporation, Deputy Commissioners of the Districts falling within the Metropolitan Region, and after such other consultations as the Chief Executive Officer deems fit, prepare from time to time, a mobility management plan for managing mobility in the Metropolitan Region.