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

State of Jammu-Kashmir - Subsection

Section 9(2) in Jammu and Kashmir Agrarian Reforms Act, 1976

(2)The Government shall arrange to pay such rent in such form and such manner as may be prescribed, after deducting therefrom ten per centum of the cash equivalent thereof as collection charges to the ex-landlord, or to the person claiming through him until such time as is specified in sub-section (1).