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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(1) in The Jammu and Kashmir State Town Planning Act, 1963

(1)The betterment charge levied under this Act shall be payable in such number or instalments and each instalment shall be payable at such time and in such manner as may be fixed by rules made in this behalf.