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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 71(1) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

(1)A complaint under section 172 of the Act shall be made by the Chief Engineer or the Executive Engineer or the Assistant Executive Engineer concerned having the jurisdiction over the area where the offence has been committed or has occurred in form XIV.