Section 28(1)(d) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

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State of Jammu-Kashmir - Subsection

Section 28(1)(d) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(d)register-

(i)agreements with the Government relating to use of pipelines for supply of gas or other utility; or

(ii)any other document which the Government may prescribe;