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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(i) in State Land Acquisition Act, 1990 (1934 A.D.)

(i)no person shall be deemed "entitled to act" whose interest in the subject matter shall be shown to the satisfaction of Collector or Court to be adverse to the interest of the persons interested, for whom he would otherwise be entitled to act ;