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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(c) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(c)being a tiller sublets [except for reasons beyond his control] [Inserted by Act No. XXXV of 2011.] for two successive harvests the land so transferred to him,