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[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 260(1)(d) in Jammu and Kashmir Municipal Corporation Act, 2000

(d)the determination of the size and shape of a reconstituted plot so as to render it suitable for building purposes and where the plot is already built upon, to ensure that the building, so far as possible complies with the provisions of the scheme in respect of open spaces ;