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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(3) in Jammu and Kashmir Alienation of Land Act, SVT. 1995 (1938 A.D)

(3)[ the expression "permanent alienation" includes Sale gift, bequest, grant of occupancy rights and exchange other than an exchange made for the purpose of consolidation of holdings;] [Section 2 (3) substituted by Act No. XX of Samvat 1997.]