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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in Jammu and Kashmir Agrarian Reforms Rules, 1977

(3)The Tehsildar may afford necessary help to the concerned in compiling the return mentioned in sub-rule (1). After the return is so compiled, the Tehsildar shall certify at the bottom of such return that it has been explained to the concerned person and accepted by him to be correct.