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State of Jammu-Kashmir - Section

Section 31 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

31. Transitory provision.

(1)The pending cases, if any, on the commencement of the Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Ordinance, 2013 shall be decided in accordance with the provisions of this Act.