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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 39(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)In case such person fails to remove the material or waste within the specified time, the Assistant Executive Engineer shall cause such material or waste removed at the cost of the person concerned together with such penalty as the Assistant Executive Engineer may fix in this behalf, which shall be recoverable from such person as arrears of land revenue.