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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(b) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(b)no encumbrance on the land assigned to village Abadi under section 10 shall be enforceable against the land but shall be deemed to be a charge on the other property of the land-owner.