Section 19(2)(xxviii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2)(xxviii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(xxviii)with the prior sanction of the Government or the Director of the Board undertake the constructions of roads in the market area to facilitate movement of agricultural produce to the market for benefit of producer sellers and traders operating in the market areas.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 19(2)(xxviii) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997