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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)details of areas, as far as they can be determined at this stage, to be ear-marked for extension of abadi including areas for abadi site for Harijans and landless persons in the unit and for such other public purposes as may be prescribed ;