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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 32(4) in State Land Acquisition Act, 1990 (1934 A.D.)

(4)Nothing in the last foregoing sub section shall be construed to interfere with or limit the power of the Collector to enter into any arrangement with any person interested in the land and competent to contract in respect thereof.