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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(2)(d) in The Jammu and Kashmir Development Act, 1970

(d)the form and content of the master plan and a zonal plan and the procedure to be followed in connection with preparation, submission and approval of such plans and the forms and the manner of publication, of the notice relating to any such plan in the draft;