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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(2)The competent authority shall give immediate notice of its award to such of the persons interested, as are not present personally or by their representatives when the award is made.