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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(1) in The Jammu and Kashmir Development Act, 1970

(1)The betterment charge levied under this Act shall be payable in such number of instalments and each instalment shall be payable at such time and in such manner as may be fixed by regulation made in this behalf.