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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 60(1)(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

(c)the residential house and houses used for agricultural purposes (with the materials and the sites thereof and the land immediately appurtenant thereto and necessary for their enjoyment) belonging to [an agriculturist or a labourer or a domestic servant] [Substituted by Act No. XI of 1983, s.19 (w.e.f. 15-8-1983).];