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State of Jammu-Kashmir - Section

Section 25 in The Jammu and Kashmir State Town Planning Act, 1963

25. Power to delegate.

- The Government may, by notification in the Government Gazette, direct that any power exercise by it under this Act except the power to make rules may also be exercised by such officer or local authority as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.Chapter-VI