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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in Jammu and Kashmir Agrarian Reforms Act, 1976

(2)The manner and procedure for the performance of duties, the exercise and conferment of powers, distribution of business and withdrawal and transfer of cases under this Act shall, save as otherwise provided by or under this Act, be regulated by the Jammu and Kashmir Land Revenue Act, Samvat 1996 and the rules made thereunder.