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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(b) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(b)all arrears of revenue, cesses or other dues under any enactment or Government order or rule for the time being in force and all outstanding Taccavi loans due from the proprietor in respect of such land shall be remitted ;