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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in The Jammu and Kashmir State Town Planning Act, 1963

(2)The sanction of the Government to a scheme under sub-section (1) shall be published by notification in Government Gazette and such notification shall state at what place and time the scheme will be open to inspection of the public.