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[Cites 0, Cited by 2] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(b) in Jammu and Kashmir Agrarian Reforms Act, 1976

(b)no order of any officer or authority passed under this Act or the rules made thereunder shall be called in question in any Civil Court [x x x] [Omitted by Act No. VIII of 1981, section 3.].