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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(4) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(4)The Assistant Executive Engineer shall, after making a site inspection and examining the feasibility of such well, submit specific recommendations to the Executive Engineer for grant of, or refusal of, permission and also certify that the grant of such permission to the applicant will not adversely affect the existing irrigation work or any proposed work in such area.