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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)In case of failure of any owner or occupier or beneficiary to deposit his share of the amount within the stipulated time, the Executive Engineer shall cause the irrigation water supply to be cut off immediately and its restoration shall be made only after receipt of such outstanding amount including the cost of such restoration.