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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(1)The Authority may, for the purposes of recovering wholly or in part, any expenditure on any infrastructure development work or amenity provided or maintained by it, directly or indirectly under its authorization, levy and collect a charge from the users of such infrastructure development work or amenity.