Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(4)(f) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014 (f)to do all other acts as may be necessary to ascertain whether gas pipelines or other utility can be laid under the land: