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[Cites 0, Cited by 0] [Section 155] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 155(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(1)No person shall construct or reconstruct or commence to construct or reconstruct a house or building or extend or alter any existing house or building within the Panchayat area without the previous approval of the Halqa Panchayat.