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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(4)(iii) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014

(iii)the apportionment of the said compensation among all the persons known or believed to be interested in the land, of whom, or of whose claims, he has information, whether or not they have respectively appeared before him.