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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1) in Jammu and Kashmir Land Revenue Act, 1996

(1)Except so far as may be necessary for the records, recovery and administration of village Cesses, nothing in this Act applies to land which is occupied as the site of the town or village and is not assessed to land revenue.