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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1) in The Jammu and Kashmir Housing Board Act, 1976

(1)Whenever any land or part thereof vested in any Municipality or Development Authority is included in any housing scheme sanctioned under this Act and is required for the purposes of carry ing out such housing schemes in accordance with the programme, the Board shall give notice accordingly to the Municipality or the Development Authority as the case may be.