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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(1)(b) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(b)where such objections are filed or where action has been taken by him under section 22 after such modifications or alterations as may be necessary in view of the orders passed under sections 28 and 29.