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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(3)(ii) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(ii)the temporary severance of the land under which the gas pipeline or other utility has been laid from other land belonging to, or in the occupation of, such person ; or