Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 9 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015 9. Procedure after issuance of declaration under section 5. - When the declaration under section 5 has been published in the Government Gazette, all further proceedings shall rest with the competent authority.
