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[Cites 0, Cited by 4] [Entire Act]

State of Jammu-Kashmir - Section

Section 3 in Jammu and Kashmir Tenancy Rules, 1970

3. Language in Revenue Courts and offices and of orders

-(i) The language of revenue offices and Courts (and particularly that of notices under the Act) shall be Urdu.
(ii)In every case the order and the reasons for it shall be written in Urdu or in English.