Section 2(12)(vii) in Jammu and Kashmir Agrarian Reforms Act, 1976

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State of Jammu-Kashmir - Subsection

Section 2(12)(vii) in Jammu and Kashmir Agrarian Reforms Act, 1976

(vii)Where possession of land has been obtained temporarily on bilateral or trilateral basis or in lieu of payment of rent for purpose of transplanting saffron bulbs, in accordance with the custom known locally as 'kara-korh' or 'kadawar' in saffron growing areas of Kashmir Valley, personal cultivation of such land shall be deemed to be of that person who would, but for such custom, have been cultivating it personally.

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State of Jammu-Kashmir - Subsection

Section 2(12)(vii) in Jammu and Kashmir Agrarian Reforms Act, 1976