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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(4)(b) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(b)to the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] for the preparation of a fresh Statement of Proposals in accordance with the provisions of section 26.