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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(6) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(6)The annual records shall be revised on the basis of the orders of the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] under sub-section (3) and the orders of the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] under sub-section (5).