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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

(2)The officers concerned shall be responsible for conducting of surveys, and the preparation of maps and plans and for preparation of the data upon which the acquisition of right of user in land or award can be made.