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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(2)The liability under sub-section (1) shall be in addition to, and not in substitution, for any other civil or criminal liability under any law for the time being in force in the State.