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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(h) in The Jammu and Kashmir State Town Planning Act, 1963

(h)the procedure to be observed by the Board and the prescribed authority in cases where owners commit default, or delay the carrying out of works or improvements, for carrying out such works or improvements and for recovering the cost from the owners liable therefor;
(hh)[ the manner in which offences of minor nature may be compounded and the assessment of compensation therefor;] [Clause (hh) Inserted by Act XXI of 1978, section 5.]