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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1)(c) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(c)an affidavit duly attested by the first class Magistrate to the effect that the applicant shall abide by the provisions of the Act and the rules and regulations made thereunder and also such other terms and conditions subject to which the water supply connection is granted;