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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(4) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(4)Government lands free from encumbrances in the Metropolitan Region shall be made available by the Government to the Authority on such terms and conditions as the Government may deem fit and the Authority shall use those lands as resource to raise funds to provide infrastructure as per the approved Infrastructure Development Plan for that Region.