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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(4)(b) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(b)the provisions of the State Land Acquisition Act, Samvat 1990, shall be resorted to for acquisition and payment of compensation for any structure(s) that may come on the alignment of such gas pipeline or other utility wherever it is not possible to skirt such structure(s).