Section 30(2)(a) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

(a)the places at which and the manner in which the substance of the notification may be published under sub-section (1) of section 3 ; and

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