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State of Jammu-Kashmir - Section

Section 51 in Jammu and Kashmir Panchayati Raj Rules, 1996

51. Acquiring of land.

- A Panchayat may arrange to acquire land under the provisions of sub-section (2) of section 13 of the Act if required for carrying out its functions under section 12 of the Act well in time before the execution of works is taken up by it.