Section 5(3) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
(3)[ ***] [Omitted '(3) Where in respect of any land, a notification has been issued under sub-section (1) of section 3, but no declaration under this section has been published within a period of one year from the date of that notification, that notification shall cease to have effect on the expiration of the said period.' by Jammu and Kashmir Act No. 37 of 2018, dated 4.12.2018.]
