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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(1)(c) in Jammu and Kashmir Water Resources (Regulation And Management) Act, 2010

(c)whether the proposed scheme is consistent with the requirements of drinking water, irrigation, navigation, flood control or any other public purpose, and make such inquiries and undertake such other studies, as it may deem necessary.