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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(2)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)the number of Chaks allotted to each tenure-holder shall not, except with the approval of the Director of Consolidation, exceed the number of blocks in the estate ;