Section 2(12)(f) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 2(12)(f) in Jammu and Kashmir Agrarian Reforms Act, 1976

(f)in the case of such religious or charitable institutions of public nature as are notified by the Government, by a member of the management or, on behalf of the management, by a servant or hired labourer on payment of wages otherwise than as a share of crop; or

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State of Jammu-Kashmir - Subsection

Section 2(12)(f) in Jammu and Kashmir Agrarian Reforms Act, 1976