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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(5) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(5)The Financial Commissioner may, in any case called for by him under sub-section (3) or reported to him under sub-section (4), pass such order as he thinks fit.