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

State of Jammu-Kashmir - Subsection

Section 8(1) in Jammu and Kashmir Land Revenue Act, 1996

(1)The Financial commissioner, the Divisional Commissioner or the collector may by order in writing distribute in such manner as he may thin ks fit any business cognizable by any revenue officer under his control.