Section 2(12)(iii) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 2(12)(iii) in Jammu and Kashmir Agrarian Reforms Act, 1976

(iii)Where any land has been left fallow during Kharif, 1971 in normal course of agricultural husbandry, personal cultivation of such land in Kharif, 1971 shall be deemed to be of the person who personally cultivated it for three consecutive harvests prior to Kharif, 1971.

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State of Jammu-Kashmir - Subsection

Section 2(12)(iii) in Jammu and Kashmir Agrarian Reforms Act, 1976