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

State of Jammu-Kashmir - Subsection

Section 6(6)(d) in Jammu and Kashmir Brick Kilns (Regulation) Act, 2010

(d)whether such kiln is proposed to be set up on land which is or was put to agricultural use, save as that the existing brick kilns, if set up on such land, though categorized as "Banjar Kadim", should be relocated within a period of [seven years] [Substituted 'five years' by Act No. 10 of 2016, dated 23.7.2016.] and punitive action shall be taken for non-compliance as per the rules to be framed under this Act;