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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(2) in Jammu and Kashmir Agrarian Reforms Act, 1976

(2)[ "Commissioner" means any person appointed to be the Agrarian Reforms Commissioner under Section 18 and includes any person appointed to be the Joint Agrarian Reforms Commissioner under that section;] [Clause (2) of Section 2 substituted by Act No. IX of 1987, S.2.]