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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(xi) in The Court-Fees Act, 1977 (1920 A.D.)

(xi)Application for leave to extend cultivation, or to relinquish land, when presented to an officer of land revenue by a person holding, under direct engagment with Government, land of which the revenue is settled, but not permanently.