Section 3(4)(e) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

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State of Jammu-Kashmir - Subsection

Section 3(4)(e) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(e)to cut down and clear away any part of any standing crop, fence or jungle where otherwise survey cannot be completed and levels taken and the boundaries and line marked ; and

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State of Jammu-Kashmir - Subsection

Section 3(4)(e) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014