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

State of Jammu-Kashmir - Section

Section 26 in Jammu and Kashmir Land Revenue Act, 1996

26. Assessment to remain in force till new assessment takes effect.

- Notwithstanding the expiration of the period fixed for the continuation of an assessment under section (3), the assessment shall remain in force till a new assessment takes effect.