Section 17(3)(c) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 17(3)(c) in Jammu and Kashmir Agrarian Reforms Act, 1976

(c)the amount payable in lieu of extinguishment of rights, interest and title of such ex-owners/ex-intermediary shall be the amount payable in accordance with the provisions of Part A of Schedule III; and

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State of Jammu-Kashmir - Subsection

Section 17(3)(c) in Jammu and Kashmir Agrarian Reforms Act, 1976