Section 48(2)(g) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

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State of Jammu-Kashmir - Subsection

Section 48(2)(g) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(g)the applicant has obtained no objection certificate from the concerned Ministry of the Central Government in case the area proposed to be covered under the scheme includes any part of a cantonment area, aerodrome, fortress, arsenal, dockyard or camp or of any building or place in the occupation of the Central Government for defence purposes,

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State of Jammu-Kashmir - Subsection

Section 48(2)(g) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011