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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(3) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(3)The Financial Commissioner or [Commissioner] [Now Divisional Commissioner.] may call ; for the record of any case pending before disposed of by any revenue officer subordinate to him.