Section 15A in The Jammu and Kashmir Development Act, 1970
15A. [ [Section 15-A inserted by Act VIII of 1974, Section 3.]
Notwithstanding anything contained in this Act, the Authority may undertake any building operations on behalf of the Government in any local area on such terms and conditions as may be mutually agreed upon by the Government and the Authority and nothing in this Act shall apply in respect of such building operations.]
