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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(1)(u) in The Jammu and Kashmir Consolidation of Holdings Act, 1962

(u)'tenure-holder' means a land-owner and includes an occupancy tenant, a protected tenant, a tenant under the State, [an allottee of land held by an evacuee as defined in the Jammu and Kashmir Evacuees (Administration of Property) Act, Svt. 2006] [Substituted by Act XXVI of 1969 for 'a non-occupancy tenant'.] and an allottee of land under the State ;