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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(3) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(3)If, in connection with the exercise of the powers and the performance of the duties of the Authority under this Act, any dispute arises between the Authority and the Government, the matter shall be decided by the Government and its decision shall be final.