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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(2)If such transferee or lessee is not in actual cultivating possession of land it shall, subject to payment to him of such compensation as is determined by an officer specially authorised by the Revenue Minister in this behalf, be transferred in ownership right to the actual tellers thereof.