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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(3) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(3)If the user is aggrieved by an order passed by the authority modifying or rejecting his scheme, he it may prefer an appeal to the Government within a period of thirty days from the date of such order and the decision of the Government thereon shall be final.