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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(4)(i) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(i)that the rights in land thus extinguished have vested in the State from 1st May, 1973; and further