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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1)(c) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(c)commence operation of activities for which authorization has been granted within such period as may be provided by the Government in the document of authorization;