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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(1)The Settlement Officer (Consolidation) shall fix the date, to be notified in the unit, from which the Scheme of Consolidation shall come into force. On and after the said date a tenure-holder shall be entitled to enter into possession of the plots allotted to him.