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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(3) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(3)Where any work is undertaken by the Authority under sub-section (1), it shall be deemed to have, for the purposes of the execution of such work, all the powers which may be exercised by or under any law for the time being in force by the authority referred in sub-section (1).