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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1) in The Jammu and Kashmir State Town Planning Act, 1963

(1)The Government may, after considering the objections and suggestions, if any, and making such inquiry as it thinks fit, sanction the scheme with or without modifications, or may refuse to sanction the scheme or return the scheme to the Board for considerations.