Section 9(2)(b) in Jammu and Kashmir Land Grants Act,1960

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State of Jammu-Kashmir - Subsection

Section 9(2)(b) in Jammu and Kashmir Land Grants Act,1960

(b)the authorities in which the management and administration of land shall be vested, and the powers and functions to be exercised by such authorities; and

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State of Jammu-Kashmir - Subsection

Section 9(2)(b) in Jammu and Kashmir Land Grants Act,1960