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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(12)(ii) in Jammu and Kashmir Agrarian Reforms Act, 1976

(ii)Where any land has been exchanged in lieu of any other land as a result of consolidation proceedings under the Jammu and Kashmir Consolidation of Holdings Act, 1962, any person who was personally cultivating land, so exchanged in Kharif, 1971, shall be deemed to have been personally cultivating in that harvest the land acquired in lieu of that land.