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

State of Jammu-Kashmir - Subsection

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

(e)the applicant owns the land on which the unit is to be installed or holds such land on a valid and subsisting lease;