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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(1) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(1)On receipt of the objection and the report under section 41, the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] shall, after giving due notice to the objector, dispose of the objection in the manner prescribed.