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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2)(f) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(f)[ no compensation shall be assessed or proposed in respect of any improvements made in the land used, or transferred in the consolidation area in contravention of clause (d) of section 5 of this Act.] [Clause (f) inserted by Act XXVI of 1969.]