Section 13(4)(iv) in Jammu and Kashmir Agrarian Reforms Rules, 1977

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State of Jammu-Kashmir - Subsection

Section 13(4)(iv) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(iv)In illustration (iii), the half standard acre of surplus land can continue in A's possession on payment of rent at the rate of 40 times the land revenue and cases etc. payable for such land until it is allotted and possession thereof given to the allottee.

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State of Jammu-Kashmir - Subsection

Section 13(4)(iv) in Jammu and Kashmir Agrarian Reforms Rules, 1977