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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)on his own motion, at any time after the publication of the revised records under section 11 but before the preparation of the Scheme of Consolidation under Chapter III for the unit ; and