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State of Jammu-Kashmir - Section

Section 23 in The Jammu and Kashmir Consolidation of Holdings Act, 1962

23. Publication and objection On the Statement of Principles.

(1)The Statement of Principles prepared under section 22 shall be published in the unit.
(2)Any person likely to be affected by the scheme may, within twenty one days of such publication, make an objection in the manner prescribed.