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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(2) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(2)Any person affected by the proposals shall, within twenty-one days of such publication, file an objection in writing before the [Consolidation Naib-Tehsildar.] [Substituted by Act XXVI of 1969.]