Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Jammu-Kashmir - Subsection Section 49(f) in The Jammu and Kashmir Development Act, 1970 (f)the carrying out of works for the maintenance of any building which effect only the interior of the building and which do not materially effect the external appearance of the building.
