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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(4) in Jammu and Kashmir Agrarian Reforms Act, 1976

(4)Any application, suit or proceeding of the kind mentioned in sub-section (3), pending at the commencement of this Act before a Revenue Officer subordinate to a Collector or any Civil or Revenue Court, shall be transferred to the Collector having jurisdiction in the place in which the land in dispute is situate.