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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 46(1)(ii) in Jammu and Kashmir Panchayati Raj Act, 1989

(ii)[ to review periodically progress and achievements of developmental plans and schemes and make recommendations to the Government and Halqa Panchayats as it considers appropriate. [Substituted by Act No. 20 of 2018, dated 16.10.2018.]