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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1) in The Jammu and Kashmir Chowkidari Act, 1956

(1)The cess shall be collected as land revenue in accordance with the provisions of Chapter VII of iammu and Kashmir Land Revenue Act, 1996, and all arrears of such cess shall be collected as arrears of land revenue.