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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(5) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(5)The Executive Engineer shall thereafter take further steps for acquisition of land in accordance with the provisions of section 34 of the Act and implementation/execution of the scheme.