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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(2)(b) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(b)in other cases, within sixty days of the receipt of the notice from the competent authority under sub-section (2) of section 12 or within six months from the date of the award of the competent authority, whichever period shall first expire.