Section 6(1)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

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State of Jammu-Kashmir - Subsection

Section 6(1)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)

(a)All lands of which the right of ownership is extinguished under section 4 and which are not in the cultivating possession of, or cannot, under the provisions of section 5, be transferred to any tiller [or which are transferred to any tiller but are lying vacant on the date this Act comes into force, and are not brought under cultivation owing to circumstances beyond his control within a period of 3 years from such date] [Inserted by Act No. XXXV of 2011.] ; and

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State of Jammu-Kashmir - Subsection

Section 6(1)(a) in The Jammu and Kashmir Big Landed Estates Abolition Act, 2007 (1950 A. D.)