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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(2)(m) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(m)the determination of the class of lands which may be improved by the [Land Development Fund] [Substituted by Act No. XV of 2008 for 'Land Development Cess'.] under section 27 and the manner in which the Land Development Fund may be constituted, operated upon and utilised ;