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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3) in Jammu and Kashmir Land Revenue Act, 1996

(3)Unless the Government issues a notification to the contrary, the jurisdiction of the Financial Officer shall extend to the whole of the state and to the provinces and of collectors and Assistant Collectors to the Districts and Tehsils respectively in which they are employed.