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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(4)(i) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(i)Where the land is assigned out of the land held in ownership right, all rights, title and interest (including the contingent interests, if any, recognised by any law, custom or usage for the time being in force) of the land-owner shall, notwithstanding anything to the contrary contained in any law, custom or usage for the time being in force, except as otherwise provided in this Act, be extinguished and such rights, title and interest shall be vested in the inhabitants of the village in whose favour it is apportioned, free from all encumbrances :