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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(3) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(3)The decision of Director Consolidation and subject thereto of the Settlement Officer (Consolidation) under this section shall, except as otherwise provided by or under this Act, be final and not be questioned before any court of law.]