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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1)(c) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(c)an affidavit duly attested by the first class Magistrate to the effect that the applicant shall abide by the provisions of the Act and all rules and regulations made thereunder and other terms and conditions subject to which the water connection is granted.