Section 13(4)(ii) in Jammu and Kashmir Agrarian Reforms Rules, 1977

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State of Jammu-Kashmir - Subsection

Section 13(4)(ii) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(ii)that the person who was holding such land as owner or as tenant or allottee under the State shall pay to the State rent at the rate of forty times the sum of the land revenue assessed on, and cases and other charges and dues payable for, such land; and

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State of Jammu-Kashmir - Subsection

Section 13(4)(ii) in Jammu and Kashmir Agrarian Reforms Rules, 1977