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

State of Jammu-Kashmir - Subsection

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

(b)by affixing a copy of substance of the notification at a conspicuous place in the locality in which such land is situated ; and