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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(8) in State Land Acquisition Act, 1990 (1934 A.D.)

(8)Notwithstanding anything contained in the Registration Act, 1977 no agreement made under sub-section (6) shall be liable to registration under that Act.] [Sub-sections (6), (7) and (8) inserted by Act XX of 1988, s. 5.]