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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1)(iii) in The Jammu And Kashmir Alienation of Land Rules, 1970

(iii)On the basis of the enquiry made by him, the Deputy Commissioner shall make an order either granting or refusing the sanction applied for.