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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)if no objections are filed within the time specified in section 27 or where no action has been taken by him under section 29 ; or