Section 22 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
22. Certain offences to he cognizable.
- Notwithstanding anything contained in the Code of Criminal Procedure, Samvat, 1989 an offence falling under sub-section (2) of section 26 shall be deemed to be a cognizable offence within the meaning of the Code.
