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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(2)On receipt of application under sub-rule (1) the Chief Engineer shall seek a report from the Executive Engineer concerned alongwith estimates involved for shifting of the utility and, after examination/satisfying himself about the feasibility of shifting such utility, shall pass an appropriate order for grant of, or refusing to grant, such permission.