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State of Jammu-Kashmir - Section

Section 41 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

41. Repeal.

- The Land Alienation (Temporary Powers) Restriction Ordinance, 2005, and the jammu Province Land Alienation (Temporary Powers) Restriction Ordinance, 2006 shall be repealed.