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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(b)if the structure of such water-mill or jandar has been built by the proprietor at his own cost, the cost thereof as ascertained by a revenue officer not below the rank of a Tehsildar shall be paid to him by such person before the transfer ; and