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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(2) in Jammu and Kashmir Land Revenue Act, 1996

(2)Land revenue shall be assessed to the land revenue notwithstanding that revenue by reason of its having been assigned, released, compounded for or redeemed, is not payable to the Government.