Section 40(2)(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

(b)the adjustment of lands transferred to the tillers to the extent of 160 kanals under sub-section (1) of section 5 ;

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