Section 6(1)(a) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

(a)any land which immediately before the date of publication of notification under sub-section (1) of section 3 was used for residential purposes;

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