Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(3) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(3)The provisional permission granted under sub-rule (2) may be made permanent on the request of the beneficiary by the Executive Engineer in accordance with sub-section (2) of section 58 of the Act.