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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in The Jammu and Kashmir Development Act, 1970

(1)As soon as may be after the commencement of this Act, the Government may, by notification in the Government Gazette, declare any area to be local area for purposes of this Act and constitute therefor an authority to be called the Development Authority hereinafter referred to as the Authority.