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[Cites 0, Cited by 7] [Section 19(3)] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(3)(e) in Jammu and Kashmir Agrarian Reforms Act, 1976

(e)[ all other cases of dispute including those where the party in possession pleads adverse possession against the recorded owner/intermediary.] [Clause (e) substitution by Act No. IV of 1989, section 4.]