Section 7(2)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 7(2)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976

(b)the applicant for resumption, shall [within six months from the date of resumption of land] [Substituted by Act No. VII of 1979, section 3.] take up normal residence for the purpose of cultivating such land personally in the village in which the land sought to be resumed is situated or in an adjoining village [except in case of [ Substituted by Act No. IV of 1989, section 2.]

(i)a person serving in defence force, who shall take up such normal residence for personal cultivation within six months of the date on which he ceases to serve in the defence force; or

(ii)a widow or a person who is physically disabled or incapacitated by old age or infirmity]:

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State of Jammu-Kashmir - Subsection

Section 7(2)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976