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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)The Assistant Executive Engineer may, either on his own motion or on the application of an owner or occupier or beneficiary, and after making such enquiries and site inspection as he may deem proper, allow construction of such field channel by passing an order indicating the exact location of sluices or outlets on the irrigation work and specifying the area of irrigable land to be served.