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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(3)The Government may authorize any Corporation mentioned in sub-section (1) to possess and use any premises, constructed by the Government at the expenses of the Corporation for purposes of enabling the Corporation to perform its functions under the Act.