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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(2) in Jammu and Kashmir Land Revenue Act, 1996

(2)The provision of this Chapter with respect to a Records-of-rights and annual records for an estate shall then, so far as they can be made applicable, apply to a records-of-rights, and annual record for a group of estates.Reservation of Rights to the Government and Provisions Relating to Royal and Reserved Trees