Section 13(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(a)determine the amount of land revenue or rent, as the case may be, payable by a tenure-holder on land on which he acquires rights as a result of orders passed under sections 7 to 9 and 12 ; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 13(1)(a) in The Jammu and Kashmir Consolidation of Holdings Act, 1962