Section 5(2)(e) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001

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State of Jammu-Kashmir - Subsection

Section 5(2)(e) in Jammu and Kashmir State Lands (Vesting of Ownership to the Occupants) Act, 2001

(e)an affidavit to the effect,

(i)[ that he is an occupant of a particular category of the State land in question] [Substituted ibid.]; and

(ii)that he shall neither be entitled to such land nor to refund of the cost paid in case any averment made in is found incorrect or false.