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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(4)(i) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(i)the [Consolidation Tehsildar] [Substituted by Act XXVI of 1969.] to revise the Statement of Proposals before him, after giving opportunity of hearing to the tenure-holders concerned or to remand the same to the [Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] with such directions as may be considered necessary;