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

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State of Jammu-Kashmir - Subsection

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

(x)Where a person, after having been inducted as tenant by alienee of a limited owner, has been in continuous cultivating possession of such land for not less than twenty years prior to Kharif, 1971, such person shall be deemed to be in personal cultivation of such land, any judgment, decree or order of any court or authority notwithstanding.

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State of Jammu-Kashmir - Subsection

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