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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(1) in Jammu and Kashmir Land Revenue Act, 1996

(1)All land to whatever purpose applied and wherever situate is liable to the payment of land revenues to the Government, except such land as he has been wholly exempted from that liability by the provision of any law for the time being in force.