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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(b) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(b)"petitioner" means an ex-landlord and, in case of a holding, held jointly prior to first day of May, 1973, by more than one ex-landlord, such ex-landlord jointly making a petition for resumption of land;