Section 4(1)(c) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

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State of Jammu-Kashmir - Subsection

Section 4(1)(c) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

(c)the average width of the strip to be acquired. For land near towns, or which for other reasons is likely to have a specially high value, a map to a sufficiently large scale shall be prepared showing the approximate boundaries of the land likely to be required with a note of any valuable trees, buildings, or other property for which compensation will have to be paid in addition to the price of the land itself.

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State of Jammu-Kashmir - Subsection

Section 4(1)(c) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015