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

State of Jammu-Kashmir - Subsection

Section 23(5) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018

(5)Before entering upon any land for the purpose given in aforesaid sub-section (4), the Authority or an officer authorized by it shall give notice of its intention to do so in such manner as may be specified in the regulations.