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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in The Jammu And Kashmir Alienation of Land Rules, 1970

(2)Every application including the one made under rule 3 shall be accompanied by an extract from the latest annual record (Jamabandi) describing the land with which such application deals and where necessary, by a copy of the entries in the Girdawari register.