Section 4(2)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976

(b)[ (i) unit of land not exceeding 182 kanals including residential sites, bedzars and safedzars; and] [Clause (b) substituted ibid.]

(ii)[land] [Substituted by Act No. VI of 2002, section 2, for certain words.] held by such places of worship, Waqfs or Dharmshallas, as are recorded in the revenue records [notified by the Government from time to time or donated for the purposes of wakaf by any person professing Islam or used as a wakaf property] [Substituted for 'notified by the Government from time to time' by Act No. VI of 2002, section 2.]:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 4(2)(b) in Jammu and Kashmir Agrarian Reforms Act, 1976