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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1)(c) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

(c)by publishing the substance of the notification in two daily newspapers having largest circulation in the locality in which the land is situated, atleast one of which shall be published in local language.