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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)No person shall use water for irrigating his lands or fields from any irrigation work by installation of pumps set or any electrical or mechanical device without proper permission from the Executive Engineer concerned or an officer authorized by him in this behalf.