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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

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

(l)"utility" means underground laying of gas pipelines and includes such other utility as may be notified by Government from time to time by notification in the Government Gazette.