Section 6(1)(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

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State of Jammu-Kashmir - Subsection

Section 6(1)(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(b)all lands which were owned by persons declared as enemy agents and have since been forfeited to [the Government] [Substituted by Act No. XXXV of 2011 for 'His Highness'.] under the Enemy Agents (Confiscation of Property) Ordinance, 2004, and are not in the cultivating possession of, or cannot, under the provisions of section 5 be transferred to any tiller, shall vest in the State from the date of the commencement of this Act.

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State of Jammu-Kashmir - Subsection

Section 6(1)(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)