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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(3)(d) in Jammu and Kashmir Agrarian Reforms Act, 1976

(d)ownership rights shall not vest in the tiller and he shall, until the Government directs otherwise, continue to hold the land as a tiller under the State, subject to such conditions as may be prescribed.