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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(9) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(9)No gift shall operate in a manner so as to entitle the donor to recover rent from his tenants in respect of his proprietary holding at a rate higher than that to which he was otherwise entitled under the provisions of Chapter (III) of the Jammu and Kashmir Tenancy Act, Samvat 1980.