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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(3) in Jammu and Kashmir Agrarian Reforms Act, 1976

(3)At any time after the commencement of this Act it shall be lawful for a Revenue Officer or authority to enter upon any land and make or cause to be made any survey including measurements and do any other act, which he considers necessary for carrying out the purposes of this Act.