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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(1) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

(1)A declaration under section 5 of the Act shall be issued in all cases in which it is intended to put the Act in force. The declaration shall be in the following form : -Declaration by Government in the Gazette under section 5.Whereas land is required by Government for a public purpose, namely for........................It is hereby declared that the under mentioned land is so required.This declaration is made under the provisions of section - the said Act. The competent authority is hereby directed to take order for the acquisition of right of user in land of the said land.Dated.......................Secretary to the Government.Specification of Land
District Tehsil Mauza Area/Number Khasra in Kanals/ Marlas/Sarsais Boundaries