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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(vii) in Jammu and Kashmir Co-Operative Societies Act, 1989

(vii)the society granting loans under this section shall forward a copy of the particulars of every charge on land or interest created under a declaration under clause (i) or clause (ii) to Tehsildar concerned for being entered in the revenue records;