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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(2)No claim for compensation on account of the extinction of the rights, title and interest in such land shall be entertained at any time after the order of assignment is made.