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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(2)(n) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(n)[ the manner in which the right or interests of non-cultivating tenure-holders may be terminated under section 29-A] [Clause (n) substituted by Act No. XXXV of 2011.] ;