Section 25(2)(c) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

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State of Jammu-Kashmir - Subsection

Section 25(2)(c) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(c)an affidavit duly attested by the first class Magistrate to the effect that the applicant shall abide by the provisions of the Act and the rules and regulations made thereunder and also such other terms and conditions subject to which the permission for construction of well is granted; and

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State of Jammu-Kashmir - Subsection

Section 25(2)(c) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011