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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(3) in Jammu and Kashmir Land Revenue Act, 1996

(3)If in any case in which the Divisional Commissioner has called for a record he is of opinion that proceedings taken or order made should be modified or revised he shall report that case with his opinion thereon for the orders of the Financial Commissioner.Supplementary Provisions