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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(a) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(a)"ex-landlord" means a person who was holding land as a landlord prior to the first day of May, 1973 and whose rights in such land have been extinguished under sub-section (1) of section 4 and who is eligible to resume land under section 7;