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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 43(4) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(4)In case the Executive Engineer feels that any such construction is likely to cause any damage to any embankment or the applicant fails to comply with the instructions given by Executive Engineer or fails to carry out the works/repairs as required of him, the Executive Engineer shall cause the building, railing or platform, s the case may be, demolished at the expense of the owner or occupier of such building, railing or platform.