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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(14) in Jammu and Kashmir Land Revenue Act, 1996

(14)"Agricultural Year" means as regards the state except the area of Ladakh and Gilgit, the year commencing on the 15th of August, and as regards the Districts of Ladakh and Gilgit the year commencing on 15th of April;