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State of Jammu-Kashmir - Section

Section 8 in State Land Acquisition Act, 1990 (1934 A.D.)

8. Land to be marked out, measured and planned.

- The Collector shallthereupon cause the land (unless, it has been already marked out under section 4 to be marked out. He shall also cause it to be measured and (if no plan has been made thereof) a plan to be made of the same.