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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(3) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(3)True copies of alterations in a return, if any, made under rule 8 or sub-rule (2), duly verified and attested by the Revenue Officer, shall be sent in Form 3 to the Collector and to all interested persons.