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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(10) in Jammu and Kashmir Land Revenue Act, 1996

(10)"Village Cess" includes any cess, contribution or due which is customarily livable within an estate and is neither a payment for the use of private property or personal service, nor imposed by or under any enactment for the time being in force;