Section 3(3)(c) in The Jammu And Kashmir Alienation of Land Rules, 1970

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State of Jammu-Kashmir - Subsection

Section 3(3)(c) in The Jammu And Kashmir Alienation of Land Rules, 1970

(c)as a result of the proposed alienation, the holding of the alienor is likely to be reduced to a size less than what normally is required for him and his family unless the alienor has other substantial means of permanent nature besides land to fall back upon; or

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State of Jammu-Kashmir - Subsection

Section 3(3)(c) in The Jammu And Kashmir Alienation of Land Rules, 1970