Section 34 in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)
34. Power of the Revenue Minister in case any difficulty arises.
- If any difficulty arises as to the implementation of or in adjusting the right and liabilities of proprietors or tillers under any of the provisions of this Act, the Revenue Minister may, by order, do or authorise doing of anything not inconsistent with this Act which appears to him to be necessary for the removal of any such difficulty.
