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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(2)Till the water usage charges are fixed by the Authority under section 128 of the Act, a user shall be liable to pay the water usage charges for irrigation purposes as per the existing rates.