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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(2)(i) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(i)the description of the land to be used for execution of the project and its status (whether owned by the licensee or held in lease); and