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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(2)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(a)the establishment, constitution and the terms of reference of the Committee appointed under proviso to sub-section (2) of section 4 and the manner in which the recommendation made by such committee may be implemented ;