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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2)(b) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(b)the basis on which the tenure-holders will contribute land for extension of abadi and for other public purposes, and the manner in which vacant common land of the unit may be utilized for the aforesaid purposes :