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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(6) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(6)The decision of the Director of Consolidation and subject thereto of the Settlement Officer (Consolidation) under this section shall, except as otherwise provided by or under the Act, be final.] [Sub-sections (5) and (6) added by Act XXVI of 1969.]