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State of Jammu-Kashmir - Section

Section 19 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

19. Departmental officer to be informed.

- The competent authority should at once inform the indenting department concerned or any reference to the Court made under section 13, and should forward to him a copy of the grounds on which the objection to the award is taken.