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

State of Jammu-Kashmir - Subsection

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

(n)the extent to which the proceedings and acts of the Boards under this Act shall be regulated by the provisions of any Municipal or local laws applicable to such authorities;