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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(3)The Government or any officer authorised by the Government shall have the power to inspect and obtain information, wherever necessary, from the Corporation(s).