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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2)(m) in The Jammu and Kashmir Highways Act, 2007 (1950 A. D.)

(m)imposing on such owners or occupiers of land the duty to comply with such notices within a reasonable time and authorising such officers to loop, cut or trim such trees, hedges and vegetation in a case of default;