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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(2)[ The order passed under sub-section (1) shall be communicated to such proprietor.] [Substituted by Act No. XV of 2008 for the last sentence of original section 14.]