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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)In case the licensing authority rejects the application for grant of licence, the aggrieved party may prefer an appeal or review petition under sub-section (4) or sub-section (5) of section 98 of the Act, as the case may be.