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

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State of Jammu-Kashmir - Subsection

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

(b)where such an ex-owner had an ex-intermediary under him prior to the first day of May, 1973, the rent recovered from the tenant shall be payable to the ex-intermediary, after deducting therefrom:

(i)the rent payable by such ex-intermediary to the ex-owner; and

(ii)the share of collection charges on pro-rata basis.

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State of Jammu-Kashmir - Subsection

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