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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(5) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(5)The Tehsildar shall issue to the person filing the return a receipt in Form 2 duly signed, sealed and dated by him or on his behalf. One copy of the return shall be submitted by him direct to the Collector, to whom he is subordinate, for record and reference in his office.