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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(2) in The Jammu and Kashmir Prohibition on Conversion of Land and Alienation of Orchards Act, 1975

(2)For removal of doubts it is hereby declared that restrictions imposed under sub-section (1) on the rights conferred by clause (1) of Article 19 of the Constitution of India as applicable to the State, shall be deemed to be reasonable restriction.