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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(a)A proprietor, or a tiller, to whom land has been transferred under the provisions of section 5, may at any time apply in writing to the Revenue Minister for permission to relinquish all or any of the land held by him in ownership right in favour of the State.