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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(4)Nothing herein contained shall empower any Revenue Officer to pass, or to act upon any order directing an entry relating to rent otherwise than in accordance with the provisions of the Jammu and Kashmir Tenancy Act, Samvat 1984.