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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(kk) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(kk)[ 'Financial Commissioner' means the person appointed as such under the Jammu and Kashmir Land Revenue Act, 1996.] [Inserted by Act VI of 1973, Section 2.]