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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(2) in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Rules, 2015

(2)Where the serving officer delivers or tenders the copy of the notice, letter or order under sub-rule (1), he shall require the person to whom the copy is so delivered or tendered to sign an acknowledgement of service endorsed on the original.