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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2) in The Jammu and Kashmir Common Lands (Regulation) Act, 1956

(2)On receipt of an application under sub-section (1) the Collector shall, after giving the applicant an opportunity of being heard and after making such enquiry as may be prescribed, make an award determining the amount of compensation payable in accordance with the provisions of section 8.