Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(7) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(7)The Chief Executive Officer shall cause the annual plan of action for infrastructure development and provision of amenities, as approved by the Authority, to be published as soon as may be practicable.