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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 26(6) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(6)Where any land mentioned in sub-section (5) is allotted to a tenure-holder, it shall be deemed to have been settled with him on payment of compensation for the development, if effected in or over that land, to be determined, in the manner prescribed.