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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 20 in The National Capital Region Planning Board Act, 1985

20. Implementation of Sub-Regional Plans etc.

- Each participating State, or as the case may be, the Union territory shall be responsible for the implementation of the Sub-Regional Plan, as finalised by it under sub-section (3) of section 19, and Project Plans prepared by it.