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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(5) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(5)The Chief Executive Officer shall submit, at least one month before the end of the financial year, the annual plan of action for infrastructure development and provision of amenities referred to in sub-section (2) and the statement referred to in sub-section (3) to the Authority.