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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(a) in Jammu and Kashmir Land Revenue Act, 1996

(a)Statements showing, so far as may be practicable-
(i)the persons who are land-holders, tenants or assignees of land revenue in the estate, or who are entitled to receive any of the rents, profits or produce of the estate or to occupy land therein;
(ii)the nature and extent of the interests of those per sons and the conditions and liabilities attaching thereto; and
(iii)the land revenues, rent, rates, cesses or other payments due from and to each of those persons and to the state;