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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(c) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(c)all grants, rights privileges and interests made or created by the proprietor or existing otherwise, in respect of such land or its land revenue, except assignments of land revenue for religious purposes made by the State, shall terminate ;