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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(r) in The Jammu and Kashmir Heritage Conservation and Preservation Act, 2010

(r)"listing" means inclusion of any heritage, tangible; intangible, in a list to be maintained by the Government, from time to time, after the particular heritage has declared as a heritage to be conserved or preserved through a notification in the Government Gazette by Government, from time to time ;