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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(2)The competent authority shall cause the substance of notification issued under sub-section (1) to be published,-
(a)through a public notice to be affixed at convenient places in the said locality; and
(b)in two daily newspapers having larger circulation in the said locality.