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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)If the Chief Engineer grants permission for construction on or over a water works utility requiring shifting of the utility, the cost of shifting such utility shall be fully borne by the applicant.