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State of Jammu-Kashmir - Section

Section 5 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

5. Indent to whom made.

- The indent shall be placed with the respective District Collector for acquisition of right of user in land. On receipt of an indent, the District Collector shall give necessary instructions to the competent authority concerned for further proceedings under the Act and the rules made thereunder.