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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

(3)Proper care should be taken that a copy of the settlement field map, in which the land taken up is situated with the boundaries of the land marked on it, is filed with the Patwari's papers and with the proceedings of the case.