Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2)(q) in The Jammu and Kashmir State Town Planning Act, 1963

(q)the funds which shall be transferred by the Board to the prescribed authority, the administration of such funds, the accounts to be kept in respect thereof and their audit;