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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 44(2) in Jammu and Kashmir Agrarian Reforms Act, 1976

(2)No suit or other legal proceedings shall lie, or, if instituted shall be proceeded within any Court against the Government or any authority subordinate to it on account of or in respect of any such order validated by or under the provisions of this section.] [ Section 44 inserted by Act No. 1987, section 4.]