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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 78(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)Such land-holder, farmer or manager shall acknowledge in writing the receipt of the warrant, and shall execute it if the person for whose arrest it was issued is in, or enters on, his land or farm, or the laden under his charge.