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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(2)In case of any land is used contrary to the condition of such authorization, the Corporation shall have no right of user in the said land and the land shall vest in the State free from all encumbrances.