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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(5) in Jammu and Kashmir Agrarian Reforms Act, 1976

(5)Where any person resuming land under this section fails to cultivate the land personally within one year of entering into possession, such land shall vest in the State, except where such failure is due to circumstances beyond his control.