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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)No building, wall, fence or any other structure shall be erected, re-erected or constructed on or over any water works utility. In case the construction of any structure, wall or fence on or over a water works utility is unavoidable, the owner or occupier of the land or premises may apply to the Chief Engineer for grant of permission for such construction.