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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(4) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(4)After considering the objections and suggestions, if any received, and also the recommendation of the Assistant Executive Engineer thereon, the Executive Engineer shall approve the scheme as it was originally published or in such modified form as he may consider fit. Such scheme shall, subject to any modification/revision that may be made by the Superintending Engineer under sub-section (3) of section 33 of the Act, be final.