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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(u) in Jammu and Kashmir Panchayati Raj Act, 1989

(u)"Vice-Chairman" means the Vice-Chairman of-
(i)the Block Development Council ;
(ii)the District Planning and Development Board.
(v)"Village" means a parcel or parcels of land having a separate name and known limits in the revenue records and not included in the limit of a Municipality, Cantonment or Town Area Committe or Notified Area Committee.