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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1)(b) in Jammu and Kashmir Government Business Rules, 2008

(b)involve any grant of land or assignment of revenue or concession, grant, lease or licence or mineral or forest rights or a right to water, power or any casement or privilege in respect of such concession;