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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 92(2) in Jammu and Kashmir Co-Operative Societies Act, 1989

(2)Nothing in the Big Landed Estates Abolition Act, Samvat 2007, fixing a maximum limit of agriculture holding shall apply to the acquisition of land by an Agriculture and Rural Development Bank or State Agriculture and Rural Development Bank under sub-section (1).